RAMESH CHANDRA BHATT Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is an Assistant Teacher retired on attaining the age of superannuation on 30/06/2010. Petitioner, for his excellent services was given President's award, which is reflected from order dated 24/09/2003 Annexure-P/2. His retiral dues were not paid, hence, he filed this petition.

(2.) RESPONDENTS have not chosen to file any reply to the petition, but filed an application for dismissing the petition as rendered infructuous. By placing reliance Annexure-A/1 (PPO) and other documents, it is submitted that payment has been made during pendency of the petition.

(3.) IT is opposed by the other side on the ground that there is no reason to pay interest.