Punjab-Haryana High Court
Mrs. Neerja Sharma vs State Of Haryana And Others on 16 September, 2010
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CIVIL WRIT PETITION NO. 2404 of 2009
DATE OF DECISION: SEPTEMBER 16, 2010
Mrs. Neerja Sharma
.....Petitioner
VERSUS
State of Haryana and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
PRESENT: Ms. Anita Sharma, Advocate,
for the petitioner.
Mr. Harish Rathee, Sr.DAG, Haryana,
for the State.
****
RANJIT SINGH, J.
The petitioner has filed this writ petition to seek interest on Rs.2,50,000/-, which has been released as ex-gratia payment. The grievance is that the said payment was due in the year 2004, but was released to her after a gap of 4 years.
Ex-gratia payment is basically a payment, which is gratuitous in nature. It would not be fair to ask for interest on such payment. I am not inclined to grant the prayer made in the writ petition.
Dismissed.
September 16, 2010 ( RANJIT SINGH ) monika JUDGE