SMT.PUSHPA SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The petitioner retired on 14.12.2011 as a Librarian in D.A.V. Post-Graduate College, Muzaffar Nagar. The retirement dues and arrears of salary was not released. The petitioner filed Civil Misc. Writ Petition No. 5835 of 2010 which was allowed holding that she would retire at the age of 62 years instead of 60 years. The Writ Court issued a mandamus directing that the petitioner would be entitled to full salary up to the age of 62 years after deducting the amount of pension drawn by her. The respondents were further directed to calculate the benefits and pay the balance amount within three months. Since the same was not paid the petitioner filed Contempt Application (Civil) No. 4332 of 2012. This Court by an order dated 20.9.2012 granted one more opportunity to the opposite parties to comply with the order within a month.

(3.) Based on the said direction the arrears of salary was released on 17.1.2013. Pensionary benefits were released on 8.5.2013 and General Provident Fund was released on 6.3.2014 but no interest was paid and, consequently, the present writ petition has been filed praying for writ of mandamus commanding the respondents to pay the interest on the delay payment at the rate of 12 per cent per annum and for quashing the order dated 12.3.2014 by which the claim of the petitioner for payment of interest was rejected.