Ravi S.Dhavan, J. - (1.) THE Petitioner, Smt. Suman Pradhan retired as a Vice -Principal of K.P. Girls Intermediate College, Allahabad on 30 June, 1990.
(2.) THE issue in this petition is mainly on the claim for interest on delayed payment of the General Provident Fund for a period of 10 months and 25 days. The claim for interest is at the rate of 18%. The other relief sought is a direction to the Respondents i.e. the officials of the education department and the management of K P. Girls Intermediate College, Allahabad i.e., that the pension be paid regularly. It is admitted to the Petitioner that the Provident Fund has been paid up to 25 -5 -1991. The Petitioner contends that it was paid 10 months and 25 days after her retirement. A perusal of the record of the petition reveals that the Petitioner had put the Deputy Direct or of Education, IV. Region, Allahabad on a notice dated 19 June, 1992 (Annexure -3 to the petition) that, as full payment against the Provident Fund has been delayed and should she not receive the aforesaid payment within one month of the receipt of her letter claiming it, she would move the Competent Court for redressal of her grievance.
(3.) IN so far as the pension in concerned, the only grievance is that it is not paid regularly and that a writ of mandamus be issued to make regular payment of pension. No details have been mentioned in the writ petition as to when the pension had been delayed, or the details of gaps, when the pension was not paid. In the absence of specific details, it would not be appropriate to issue a writ of mandamus.;