KUSHAL SINGH Vs. HPSEB AND ORS

JUDGEMENT

(1.) The Petitioner, by means of this petition, has prayed that he be granted interest @ p.a. on account of the delayed payment of retirement gratuity.

(2.) The undisputed facts are that the Petitioner who was working as Superintendent Grade-II, retired on attaining the age of superannuation on 30.11.2002. It is not disputed that 90% of the retirement gratuity was released in favour of the Petitioner pursuant to an order dated 13.10.2003 on Whether reporters of the local papers may be allowed to see the judgment Yes 2 30.10.2003 and the balance 10% on 23.12.2004. According to the Petitioner, he was not at fault and the Respondents should be burdened with interest for the delayed period.

(3.) stand of the Board is that the Petitioner, just prior to his retirement, was serving as Superintendent Grade-II and did not pursue his own matter well in time and did not attend to the observations pertaining to the office of R.E. Bassi, Jogindernagar w.e.f. 1.1.1996 till his retirement.