RAJ SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner who was previously working in Municipal Council, Sonipat was absorbed in Haryana State Agriculture Marketing Board after the abolition of Octroi in the State of Haryana and joined as Auction Recorder.

(2.) The petitioner thereafter, retired from service on 31.12.2010 from the Haryana State Agriculture Marketing Board. As the retiral benefits were not released to him, so he had filed the writ petition bearing No. CWP No. 9686 of 2011. During the pendency of the said writ petition, the retiral benefits were released.

(3.) In the said writ petition, the learned counsel for the petitioner had also pressed for interest on the delayed retiral benefits. Accordingly, vide order dated 26.11.2013, this Court directed the petitioner to make representation mentioning the delay in release of the retiral benefits and respondent Nos. 3 and 4 were directed to consider the same and release the interest on the delayed payments to the petitioner within a period of four months after the filing of the writ petition.