EURICO SANTANA DA SILVA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A letter dated 15th March, 1995 was addressed by the Petitioner to the learned Chief justice and was converted into a Suo Motu Writ petition and assigned to this Court. The grievance made in the letter is with regard to delay in payment of the terminal dues of the Petitioner who retired on 10th May, 1995, after 38 years of meritorious service rendered to the judiciary.

(2.) THE facts, shortly narrated, are :

(3.) PRESENTLY, the grievance about non-receipt of the benefits due upon retirement does not survive. However, the question is one of delay in payment and whether any of the respondents is liable to pay interest upon the due amounts for the delay in the processing of the papers and payment of the retirement dues to the petitioner.