Delhi High Court - Orders
Ramjeet vs Delhi Bocww Board & Anr on 7 October, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10915/2020, CM Nos. 35477/2021, 35478/2021 &
35479/2021
RAMJEET
..... Petitioner
Through: Mr. Chirayu Jain, Adv.
versus
DELHI BOCWW BOARD & ANR.
..... Respondent
Through: Ms. Urvi Mohan, Adv.
Mr. Rizwan, Adv. for GNCTD
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 07.10.2021 This matter is being heard through Video-Conferencing. CM Nos. 35478/2021 & 35479/2021 Exemption allowed subject to all just exceptions. Applications are disposed of.
CM No. 35477/2021This is an application filed by the petitioner for a direction to the respondent Board to release the pension of the petitioner for the period May to September, 2021 with interest.
Learned counsel appearing for the Board states that because of certain clerical errors, the pension could not be transferred to the account of the petitioner. She states that the arrears of the pension for the aforesaid period shall be credited in the account of the petitioner, during the course of the Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:08.10.2021 19:41:25 day.
Learned counsel for the petitioner insists on interest on the delayed payment. Though, the submission is appealing, but this Court is of the view, for the present, this Court shall not give a direction for payment of interest on arrears but any delay in future, without justifiable cause, shall entail interest on the delayed payment.
Application is disposed of.
V. KAMESWAR RAO, J OCTOBER 07, 2021/ak Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:08.10.2021 19:41:25