Gujarat High Court
Indravadan vs Principal on 4 May, 2010
Author: Ks Jhaveri
Bench: Ks Jhaveri
Gujarat High Court Case Information System
Print
SCA/4140/2008 3/ 3 JUDGMENT
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 4140 of 2008
For
Approval and Signature:
HONOURABLE
MR.JUSTICE KS JHAVERI
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1
Whether
Reporters of Local Papers may be allowed to see the judgment ?
2
To
be referred to the Reporter or not ?
3
Whether
their Lordships wish to see the fair copy of the judgment ?
4
Whether
this case involves a substantial question of law as to the
interpretation of the constitution of India, 1950 or any order
made thereunder ?
5
Whether
it is to be circulated to the civil judge ?
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INDRAVADAN
P. JOSHI - Petitioner(s)
Versus
PRINCIPAL
SECRETARY & 3 - Respondent(s)
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Appearance :
MR
AJ YAGNIK for
Petitioner(s) : 1,
MR JK SHAH AGP for Respondent(s) : 1,
RULE
SERVED for Respondent(s) : 1 -
4.
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CORAM
:
HONOURABLE
MR.JUSTICE KS JHAVERI
Date
: 04/05/2010
ORAL
JUDGMENT
1. By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs;
(A) To admit and allow the present petition.
(B) To direct the respondents to pay to the petitioner amount of respective rate of interest applicable vide resolutions and notifications of the State of Gujarat issued from time to time on the amount of gratuity and commutated pension totaling about Rs.2,44,404/- with effect from 03.09.1990 till actual date of payment;
(C) In the alternative, be pleased to direct the respondents to pay to the petitioner compound interest at the very rates prescribed by the respondent State of Gujarat applicable from time to time with effect from 03.09.1990 till the actual date of payment on the total amount of Rs.2,44,404/-.
(D) In the alternative, be pleased to direct respondents and respondent no.1 in particular to pay interest @ 12% per annum on the delayed payment of amount of gratuity and pension to the tune of Rs.2,44,404/- from 03.09.1990 till the actual payment.
(E) to (G) ......
2. The facts in brief are that on 01.04.1968 the petitioner was appointed as a Mamlatdar in the Revenue Department of the State Government. He was, thereafter, permanently absorbed in the Gujarat Communications & Electronics Ltd., Vadodara, a wholly owned Company of the Government of Gujarat, w.e.f. 03.03.1990. On 30.09.2000 the petitioner retired from service.
3. It is the case of the petitioner that he is entitled for commutated pension, gratuity, etc. for the service rendered by him with respondent-Revenue Department for the period 1968 1990. However, he was paid the same only on 16.01.2007. Therefore, he is entitled for interest to the tune of Rs.2,44,404 on the amount of commutated pension and gratuity for the period between 1990 to 16.01.2007. The petitioner had made several representations to the respondents. However, none were considered. Hence, this petition.
4. Heard learned counsel for the respective parties and perused the documents on record. It is stated at the bar by the learned AGP that the petitioner has been paid the amount of Gratuity, which he is entitled under the relevant Rules. The said fact is not disputed by learned counsel for the petitioner. Now, so far as the issue regarding interest on the amount of commutated pension is concerned, in my opinion, the same could not be granted. No interest could be paid on the amount of commutated pension. Hence, the relief claimed by the petitioner, being devoid of any merits, deserves to be rejected.
5. In view of the above, the petition is dismissed. Rule is discharged. Interim relief, if any, stands vacated.
[K.S.JHAVERI, J.] Pravin/* Top