KAMLESH SHARMA Vs. B C GUPTAIAS

JUDGEMENT

(1.) The petitioners filed CWP No. 13160 of 1998, which was allowed by this Court on 31.3.2003, after holding that the same was covered by an earlier decision of this Court dated 17.4.1995 rendered in CWP No. 5936 of 1994 (Mrs. Avinash Bhatia, Training Officer (Female) v. State of Punjab). It was also directed that the aforesaid judgment in Mrs. Avinash Bhatia's case be complied with in the case of the petitioners "within three months of the receipt of certified copy of this order".

(2.) There is no denial to the fact that instead of granting necessary reliefs to the petitioners within three months, as directed by this Court, the consequential benefits were sanctioned in their favour on 25.2.2004 and the same were paid to them after 15 days thereafter.

(3.) In this backdrop, Learned Counsel for the petitioners contends that in view of the directions issued by this Court in Avinash Bhatia's case (supra), the petitioners are entitled to be paid interest @ 15% per annum for the delay period.