Punjab-Haryana High Court
Baldev Raj Sapra vs Union Of India & Ors on 22 October, 2018
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 27017 of 2018
Date of Decision: 22.10.2018
Baldev Raj Sapra
... Petitioner(s)
Versus
Union of India and Others
... Respondent(s)
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. S.S.Kaliramna, Advocate
for the petitioner(s).
Shekher Dhawan, J.
The matter in controversy is limited to the point that petitioner retired from service on 31.07.2015 and he has already been paid the retiral benefits but the same were not paid on due date and no payment was made on account of interest amount.
Learned counsel for the petitioner contended that for this purpose, petitioner has already got issued legal notice dated 26.04.2018 (Annexure P3) for payment on account of interest on delayed payment.
As the matter in controversy is restricted to this point, present writ petition stands disposed of with the directions to look into legal notice dated 26.04.2018 (Annexure P3) and take decision thereon expeditiously and consider to release the payment on account of interest on delayed payment i.e. from due date till the date of its actual payment within a period of three months from the date of receipt of a certified copy of this order.
(Shekher Dhawan) Judge October 22, 2018 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
1 of 1
::: Downloaded on - 24-03-2019 19:53:32 :::