AMI CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the respondents has produced in Court today a treasury cheque in the sum of Rs.1,65,561/- payable to the petitioner.

(2.) It is pointed out that the instant payment is on account of gratuity payable to the petitioner. The aforesaid cheque has been handed over to the learned counsel for the petitioner.

(3.) While accepting the aforesaid treasury cheque, learned counsel for the petitioner vehemently contends that the petitioner is entitled to interest on account of delayed payment at the hands of the respondents. In this behalf it is pointed out that the petitioner retired on attaining the age of superannuation on 30.6.1998 and that the instant amount on account of gratuity is being released to the petitioner after a lapse of almost eight years.