ANGELLINE WALLANG Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mrs. T. Yangi. B, learned counsel for the petitioner as well as Mr. N. Mozika, learned CGC for the respondents.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that the petitioner after retirement did not get her pensionary benefits at the right time and delayed by two and a half years. Therefore, she is entitled to get the interest for the delay in the payment of the pensionary benefits. Hence, necessary directions may be issued.