Satya Poot Mehrotra And Pankaj Mithal, JJ. - (1.) The present Writ petition has been filed by the petitioner under Article 226 of the Constitution of India making of following prayers : "a. issue a writ, order or direction in the nature of mandamus commanding the respondents to make payment of interest at the rate of 12% on the amount of G.P.F. for making payment an after an inordinate delay of about 17 months. b. issue any such other suitable writ order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. c. award costs of the writ petition to the petitioner." It appears that the petitioners was employed as a Lecturer in the Department of Psychology in Agra Collee, Agra.
(2.) The petitioner attained the age of 60 years on 17.2.2003 but the continued in service till the end of acadmic session i.e., up to 30.6.2003 in view of the relevant provisions of the First statues of Agra University.
(3.) The amount of General Provident Fund due to the petitioner was paid after about 17 months of his retirement.;