PRASHANT S.P.TENDOLKAR Vs. STATE OF GOA

JUDGEMENT

(1.) he petitioner herein invokes the jurisdiction of this Court under Article 226 of the Constitution of India seeking the following reliefs:

(2.) Before we deal with the facts, it is necessary to refer to the observations of this Court in the order dtd. 20/3/2024. Mr Ramani, learned Senior Advocate for the petitioner admitted that the petitioner has been paid the entire arrears of the salary and allowances and the related arrears as per the Amendment Act, 2018. he relief now sought is for the interest due and payable on this amount for the delayed period. In so far as the prayer clause (c) is concerned, the petitioner has been paid the leave encashment amount on 20/11/2020. Interest for the delayed period is demanded. he petitioner then prayed for gratuity. he core issue in this petition is the dispute whether the petitioner is entitled to any pensionary beneit. he petitioner also prays, in the context of prayer clause (d), for the reimbursement of payment of domestic help in terms of the notiication dtd. 24/11/2016.

(3.) he facts in a nutshell are as follows.