SAJJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, the above mentioned writ petitions are being disposed of as all the writ petitions involve the same questions of law to the effect that whether the employee will be entitled for interest on the delayed payments of the pensionary benefits. For the sake of convenience, the facts are being extracted from CWP No.2859 of 2018.

(2.) In this case, the petitioner retired on 30.08.2016 and according to the averments made in the writ petition, the gratuity was paid to him on 28.11.2017 and the General Provident Fund amount was released on 22.02.2017.

(3.) Counsel for the petitioner states that once there is delay in releasing the amount, the petitioner is entitled for interest on the delayed release of the payment.