JAIWANTI TIDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ORDER Heard both the sides.

(2.) THE petitioner has come to this court for grant of statutory and penal interest on the retiral dues as also arrears of the salary in the revised scale and interest thereon.

(3.) CONSEQUENTLY it has been averred in paragraph 14 of the writ application that payment of interest @ 5% per annum for the period beyond three months on delayed payment of all kinds of pension (including Family Pension) and Death -cum Retirement Gratuity is payable till the end of the month preceding the month in which the payment of Final pension actually begins. Then the claim has been made for the interest on account of arrears of pay deposited under the Heading of General Provident Fund for long 30 years to the tune of Rs. 2,936.00 and released only during July' 2002 deserves attention and statutory payment of interest accruing thereon needs rectification. It is also found that the arrear of salary of the petitioner for the period 1.1.1971 to 31.3.1973 was deposited as a policy in the General Provident Fund that amount was Rs. 2,936.00 and in July 2002 exactly the amount Rs. 2,936.00 was released to petitioner and no interest was given thereon.