AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner who has retired on Dec. 31, 1990 was not paid his GPF dues and arrears of leave encashment forcing him to file this petition. After the notice was issued, the respondents have paid the amount of Rs.32,380/- as GPF and Rs. 1806/- as leave encashment. It is not disputed that the amounts payable to the petitioner were withhed without any sufficient cause. As the respondents have wilfully withheld the amounts payable to the petitioner, they are liable to pay interest to him on the amounts due from the date the amounts became payable to the petitioner. This petition is disposed of with a direction to the respondents to pay to the petitioner interest on the amounts at the rate of 18% per annum from the date the amounts became payable to the petitioner till the date the amounts were actually paid to him. the interest shall be calculated and paid to the petitioner within a period of three months positively. Order accordingly