JAGDISH MITTER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed the present petition for issuance of a writ in the nature of certiorari for setting aside the order dated 14.11.2013 (Annexure P -5) passed by respondent No.4, whereby, the claim of the petitioners for grant of interest has been declined with a further prayer for issuance of a writ in the nature of mandamus directing respondents to grant interest on the delayed payment.

(2.) PETITIONER no.1 was working as a Clerk and retired from service on 30.11.2011; petitioner No.2 was working as an Inspector and retired on 31.03.2012; petitioner No.3 -Amardeep Dhir, son of deceased employee - Vinod Kumar Dhir, who was working as a Clerk and retired from service on 30.04.2010; petitioner No.4 was working as a Mate and retired on 31.12.2010; petitioner No.5 was working as a Clerk and retired from her post on 22.06.2010 and petitioner No.6 -Switary was working as a Sweeper and retired on 31.12.2010.

(3.) THE grievance of the petitioners is that they were not given gratuity, leave encashment and arrears of pay as per Sixth Pay Commission in spite of making repeated representations by them. Thereafter, legal notices were served by the petitioners upon the respondents but still no action was taken. Ultimately, they filed CWP No.23708 of 2012, which was disposed of vide Order dated 03.12.2012 with a direction to the respondents to take action on the legal notice within a period of four months from the date of receipt of certified copy of the order.