Punjab-Haryana High Court
Smt. Biri Devi vs State Of Haryana And Others on 6 May, 2014
Author: Daya Chaudhary
Bench: Daya Chaudhary
C.W.P. No. 817 of 2013 (1)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P. No. 817 of 2013
DATE OF DECISION: 06.05.2014
Smt. Biri Devi ..........Petitioner
Versus
State of Haryana and others ..........Respondents
BEFORE:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Ms. Swati Batra, Advocate
for the petitioner.
Mr. Amit Kumar, DAG, Haryana.
Mr. Raman B. Garg, Advocate
for respondent No.3.
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DAYA CHAUDHARY, J.
The present petition has been filed with a grievance that the interest has not been paid on delayed payment of retiral benefits.
Learned counsel for the petitioner contends that there is a delay of 19 months in payment of amount of gratuity and nine months in payment of pension.
Learned counsel for respondent No.3 submits that a cheque of part payment was given to the petitioner but the same was not accepted by her, whereas, learned counsel for the petitioner submits that no such payment was offered. Learned counsel for respondent No.3 also submits that pension is to be paid by respondent No.2.
On 3.2.2014, following order was passed by this Court:- Pooja Sharma 2014.05.08 16:42 I attest to the accuracy and integrity of this document Chandigarh C.W.P. No. 817 of 2013 (2)
"Learned counsel for respondent No.3 submits that GPF amount has been paid along with interest and part payment of gratuity i.e. Rs. 73,650/- was offered to the petitioner but the petitioner refused to accept the same. Learned counsel for respondent No.3 seeks time to get copy of the cheque and other record to show that offer was made to the petitioner. Adjourned to 11.2.2014."
Learned counsel for respondent No.3 submits that some official was to come from the Department to assist him in the case but none has come present.
Keeping in view the limited claim in the present petition which is only with regard to interest on the delayed payment of amount of gratuity and pension, the present petition is disposed of with a direction to respondent Nos. 2 and 3 to grant interest at the rate of 9% per annum on the delayed payment of pension and gratuity, respectively, from the date of expiry of three months of retirement till the payment was made. The amount of interest be paid within a period of one month from the date of receipt of copy of the order.
May 06, 2014 (DAYA CHAUDHARY)
pooja JUDGE
Pooja Sharma
2014.05.08 16:42
I attest to the accuracy and
integrity of this document
Chandigarh