PARSHOTAM DASS Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The main case taken up on Board by consent.

(2.) Heard for final disposal.

(3.) The written statement admits the claim. The money has remained due and payable since a long time. The State has averred that the pay of the petitioner has been fixed but the amounts determined will be released shortly. The affidavit has been filed on February 11, 2016. In view of the stand in the written statement, it would not be necessary to keep this matter in adjournment motion. It would serve justice in a far more wholesome way to direct the State to release the money due within six weeks from the date of receipt of certified copy of this order. However, delayed payments would earn interest not only on the basis of equity but as a matter of right for depriving the petitioner for use of money which is a right to property protected by Article 300-A of the Constitution of India.