J.S. CHEEMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The claim made in the present petition is for interest on the delayed payment of retiral dues since admittedly no disciplinary proceedings or criminal proceedings were pending against the petitioner on the date of retirement. The petitioner retired on 31.01.2000. The gratuity was paid to him in two installments; the first one on 27.03.2001 and second one on 25.06.2001; pension was released after 9 months and the leave encashment was released after 6 months of the retirement.

(2.) With regard to the commutation of pension, learned counsel for the petitioner states that since the petitioner was granted full pension for the intervening period he would not be entitled to any interest for the delayed payment of commutation.

(3.) In the written statement, the plea taken is that the petitioner submitted his pension papers very late and that is why some delay was caused in the disbursal of his retiral benefits.