RAJENDRA SINGH CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner seeks the following reliefs:-

(2.) It is, however, pleaded that the arrears of pay and all consequential pensionary benefits have been paid to the petitioner in the year 2022. What is being contended is that since there is a delay in making the said payment, he is entitled to a reasonable amount of interest.

(3.) The same is disputed by the learned counsel appearing for respondent No.2/employer. He submits that subsequent to the recommendation of Shetty Pay Commission, the same was made applicable to the Judicial Department w.e.f. 2017, therefore, they were liable to pay arrears from that date onwards. However, when the representation was considered, it was found that the service record of the petitioner was not traceable. An enquiry was made and thereafter the payment was made in the year 2022. Hence, there is a delay.