SURENDRA DASANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking direction to the respondents to pay interest on delayed payment of retirement benefits from 1/12/2017 to 28/4/2021 @ 9% per annum.

(2.) It is inter alia indicated in the writ petition that the petitioner was due to retire on 30/11/2017, a charge-sheet under Rule 16 of the Rules of 1958 dtd. 1/11/2017 was served on the petitioner, based on which, he was not paid the retiral benefits and was paid provisional pension only.

(3.) After conclusion of the inquiry, the inquiry officer gave report dtd. 30/7/2017 (Annex.3) exonerating the petitioner from all the charges. The inquiry report came to be accepted by the State by its order dtd. 12/3/2020 (Annex.4). Whereafter, a certificate pertaining to no-dues and non-pendency of any proceeding against the petitioner was issued to the petitioner on 12/6/2020 and ultimately the retiral benefits with issuance of PPO, gratuity and commutation etc. were given on 20/3/2021.