DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of a batch of aforementioned writ petitions as they involve commonality of facts, controversy and applicability of law.

(2.) The petitioners, in these petitions, seek a writ in the nature of Mandamus directing the respondents to release the pensionary benefits/ arrears of pension/ arrears of DA and grant of interest on the delayed payment of retiral dues including gratuity, leave encashment/ arrears of pay.

(3.) The only question which requires to be determined in the instant petition is whether petitioners deserve the grant of interest on the delayed payment of various retiral benefits and the answer to this question is in the affirmative in view of service rules/ instructions as well as various judgments of this Court as well as that of the Hon'ble Apex Court.