DULAL KRISHNA BHATTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Khound, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned standing counsel, Higher Education Department and Mr. C. Baruah, learned standing counsel, Accountant General.

(2.) The matter pertains to claim for interest on delayed payment of pension. The petitioner was earlier serving as a Supervisory Assistant in Pandu College, Guwahati and retired from service on 31.01.2006 on reaching the age of 59 years 7 months as per provisions of Assam College Employees (Provincialisation) Act, 2005.

(3.) It may not be necessary to refer to the earlier litigation at the instance of the petitioner relating to his date of retirement. Suffice to say that this Court in WP(C) No.4067/2008 filed by the petitioner came to the conclusion that the date of retirement of the petitioner is to be treated as 30.06.2005 and not as 30.06.2004 and as such the respondents would be liable to pay pensionary benefits to the petitioner by treating his date of retirement as 30.06.2005. There is no dispute about this factual position.