BHAGEERATHI AMMA Vs. HIGHHER EDUCATION

JUDGEMENT

(1.) With the consent of the parties, the matter is heard finally since the pleadings are complete.

(2.) The present petition is filed by a retired Government employee aged about more than 75 years of age.

(3.) In the instant petition the petitioner has prayed a direction to the respondents to grant interest @ 8% on retiral dues i.e arrears of gratuity, leave encashment and pension from the date of retirement till date of payment.