RAJUWA Vs. STATE OF U P AND OTHERS

JUDGEMENT

(1.) List revised. None appeared for the opposite parties no. 2 and 3.

(2.) The petitioner, who was working as Safaai Karamchari in Nagar Panchayat, Chitrakoot had attained the age of superannuation on 31.12.1998. In spite of the fact that he attained the age of superannuation with bright service record, the respondents had not paid post retiral dues. Being aggrieved with the inaction of opposite parties no. 2 and 3, Writ Petition No. 38137 of 2006 was filed which was disposed of by judgment and order dated 20.7.2006 with the direction to the opposite parties no. 2 and 3 to take appropriate decision in accordance with law within three months.

(3.) According to petitioner's counsel, in pursuance to the order passed by this Court, Nagar Palika took a decision on 20.11.2006 and held that the petitioner had right to avail the benefit of post retiral dues, copy of the order dated 20.11.2006 has been annexed as Annexure No. 3. Submission of learned counsel for the petitioner is that the petitioner is running from pillar to post but no decision has been taken for interest on delayed payment of post retiral dues having no fault on his part. Since there is delay in payment of post retiral dues, the petitioner is entitled for payment of interest. Argument advanced by the learned counsel for the petitioner carries weight.