KULDIP RAI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner is feeling aggrieved against the delayed payment of retiral benefits. Petitioner has approached this Court by way of present writ petition seeking writ in the nature of mandamus, directing the respondent-authorities to pay him the interest on the delayed payments of retiral benefits.

(2.) Notice of motion was issued and in pursuance thereto reply on behalf of State was filed.

(3.) Learned counsel for the petitioner submits that petitioner retired from service on 31.12.2011. None of the payments due towards the petitioner on account of GPF, DCRG, Commutation of Pension, Leave Encashment and Arrears of Pension was paid to him on time. Since there was no fault on the part of the petitioner to cause any delay in this regard, the respondent-State was under legal obligation to pay the interest to the petitioner, because it was the money of petitioner, which was being used by the respondent-State. He prays for allowing the writ petition.