MOHINDER SINGH GILL Vs. PUNJABI UNIVERSITY

JUDGEMENT

(1.) Petitioner-Mohinder Singh Gill had filed the present Civil Writ Petition No. 8234 of 2000 claiming retiral benefits. He was employed as a Junior Engineer in the Engineering Department of Punjabi University. He retired on reaching the age of superannuation on December 31, 1999. He claimed that the retiral benefits which was due to him were not paid. Accordingly he approached this court, through the present petition.

(2.) The aforesaid petition was referred to the Lok Adalat for the settlement of the dispute between the parties. Vide order dated September 24, 2001, the Lok Adalat noticed that after the filing of the writ petition all the retiral benefits have been released to the petitioner. However, since the petitioner claimed that there was inordinate and unexplained delay in releasing the aforesaid retiral benefits, therefore, he claimed the interest. Even though the claim of the interest made by the petitioner was contested by the respondent-University but still the Lok Adalat vide its order dated September 24, 2001 directed the respondent-University to allow the interest at the rate of 12 percent per annum on the aforesaid alleged delayed payment of the amounts under different heads.

(3.) The present execution application No. 7553 of 2002 was filed by the petitioner for executing the award of the Lok Adalat.