OM PARKASH Vs. STATE

JUDGEMENT

(1.) A common question arises for determination in all the above mentioned writ petitions i.e., whether an employee is entitled to interest on the G.P. fund amount at its credit on superannuation beyond the period of six months.

(2.) PETITIONERS state that though their GP fund amount has been paid to them along with interest but the interest on their retirement has been restricted to six months only and such an interest has not been paid to them beyond six months of their retirement till the date of final realization of the amount.

(3.) THE facts are not in dispute. The respondents have admitted that the petitioners have retired from service, that they were regular GP fund subscribers and the amount at the time of their superannuation has been paid to them along with interest upto six months from the date of their retirement. Beyond six months till the date of realization, interest has not been calculated or paid to the petitioners.