SUBHASH TIWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner seeks direction to the respondents to pay interest on the amount of Rs.1,44,687/- paid to the petitioner in lieu of arrears of salary for the period from 1987 to 1995 paid in the year 2010.

(2.) Facts giving rise to the controversy, in nutshell, is that initially appointed in 1983 as ad-hoc Assistant Professor in Private College receiving grant-in-aid, by order dated 3.1.1991, the petitioner was recognized as regular Assistant Professor w.e.f. 11.2.1987. The order-dated 3.1.1991 was, however, cancelled by order-dated 3.1.1992. The petitioner was, therefore, not paid the salary from 1987 to 1990 nor was given the increment. Aggrieved, the petitioner preferred a petition, registered as Writ Petition No.190/1998. The petition was decided by a common order dated 6.4.2010 and the impugned order-dated 3.1.1992 was quashed with a direction for grant of all benefits including selection grade and senior pay scale. The respondents complied with the order and amount of Ra.1,44,687/- was paid.

(3.) The petitioner thereafter alleging that he is wrongfully deprived of his rightful claim, is entitled for the interest on the arrears @ 18 per annum or the rate equivalent to as applicable for Contributory Provident Fund.