VISHWA MITTER MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Shri Vishwa Mittar Mahajan, petitioner has filed the present writ petition under Article 226 of the Constitution of India and it has been prayed by the petitioner that directions be issued against the respondents to release the post retiral dues to the petitioner by setting aside the order dated 24.9.2000.

(2.) During the course of submissions, the dispute is only with regard to the interest on the delayed payment. As the learned Counsel for the parties submitted jointly before us that the retiral benefits have since been paid to the petitioner, therefore, we confine the case of the parties with the following facts :

(3.) Shri Vishwa Mitter Mahajan, petitioner, retired from service on 31st October, 1998. Retiral benefits were due to the petitioner, but he was paid the retiral benefits by way of instalments and the first instalment of Rs. 2 lac was paid to the petitioner on 21st March, 2001, the second instalment of Rs. 1.25 lac was paid on 23rd April, 2001 and the remaining amount of Rs. 1,84,904/- was paid to the petitioner on 10th September, 2001.