AMAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS writ petition is yet another glaring example of frivolity in litigation.

(2.) THE Petitioner seeks the following reliefs:

(3.) THE Petitioner was prematurely retired from government service on 31st October, 1979. He was paid/granted some arrears of salary on account of benefit of 5 years military services as well as pension and gratuity, during the period from 1981 to 1985. The Petitioner filed a civil suit claiming interest on delayed payments of the amount due. The suit was partly decreed holding him entitled to compound interest @ 12% per annum from the date of retirement till the date of actual payment. The First and Second Appeals preferred by the Respondent -State against the above mentioned judgment and decree were dismissed and so was the fate of SLP (Civil) No. 6625 of 1987 which was dismissed by the Hon'ble Supreme Court on 13th July, 1987.