RAMDAS MAROTRAO MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All petitioners have raised a common grievance about non-grant of interest on delayed payment of commutation of pension. Since a common question has been raised in all petitions, they can be conveniently disposed by this common judgment.

(2.) Petitioners were serving as clerks/kar sangrahak with respondent no.4 Municipal Council, Digras, District Yavatmal. All petitioners have retired and after great persuasion they got retiral benefits and partial interest on delayed payment of commutation of pension. The individual details of petitions are as below.

(3.) For the sake of convenience we have taken details of petitioner Ramdas More [Writ Petition No.1852/2018] on exemplary basis. The petitioner was working on the post of clerk in the office of respondent no.4 Municipal Council. The petitioner retired from service on attaining the age of superannuation on 31.03.2002. The respondent no.4 has not made timely payment of retiral benefits like gratuity, leave encashment, commutation of pension arrears, arrears of 6th pay commission, G.P.F., and interest on delayed payment. Being aggrieved by the inaction on the part of the Municipal Council, petitioner and several other persons filed Writ Petition No.4533/2013 and others before this Court.