ISHWAR DEVI CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) As prayed for, application is allowed.

(2.) Present regular second appeal has been filed challenging order dtd. 11/11/2003 passed by the Lower Appellate Court by which, judgment and decree dtd. 19/7/2000 of the trial Court by which, relief of interest on the delayed release of pensionary benefits was granted to the appellantplaintiff, has been set aside and the claim of the appellant for the grant of interest on the delayed release of the financial benefit has been declined.

(3.) In the present regular second appeal prayer of the appellantplaintiff is that she is entitled for the grant of interest on the delayed release of the pensionary benefit to her by the respondent-department and the judgement and decree of the Lower Appellate Court be set aside.