CHANDRAKANTA BAI Vs. MANAGING DIRECTOR, MPSRTC, BHOPAL

JUDGEMENT

(1.) IN all these petitions, the petitioners are claiming retiral dues such as Gratuity, arrears of D.A., differences of pay fixations, leave encashment, differences in pay scales, payments towards paid holidays, payments of bonus, overtime and night halt, and the amount of security.

(2.) IN support of his submission, Shri Nair, learned counsel for petitioners, cited two decisions before me. One of Vijay L. Mehrotra v. State of U.P. and others reported in JT 2000 (5) SC 171, in which the Court has considered the claim for GPF, GIS, leave encashment, arrears of pay, gratuity, commuted pension arid also the detained amount. He has cited another judgment in the case of Gorakhpur University and others v. Dr. Shitla Prasad Nagendra and others reported in AIR 2001 SC 2433, for the purpose of emphasising the position that pension and gratuity are no longer matters of any bounty to be distributed by the Government but are valuable rights acquired and property in their hands and any delay in settlement and disbursement whereof should be viewed and dealt with seriously by imposing penalty in the form of payment of interest.

(3.) I have heard learned counsel for parties, perused the record and also considered the submissions of the parties. There is no dispute between the parties about payment of the amount of retiral dues to the petitioners.