R LALTLAII Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Lalfakawma, learned counsel appearing for the petitioner as well as Ms. Zairemsangpuii, learned CGC appearing for all the respondents.

(2.) The limited issues involved in this case, at this stage is whether the respondents are liable to pay interest to the petitioner on the delayed payment of the remaining amount of Rs.10,77,237/- (Rupees ten lakhs seventy seven two hundred thirty seven)only towards pensionary benefits.

(3.) After considering the matter, this Court on 23.07.2015 had passed the following Orders :