- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) By means of present writ petition, the petitioner has prayed for direction in the nature of mandamus commanding the respondent no.2 to pay 10% interest per annum to him from 01.7.2010 to the date of actual payment i.e. 11.11.2012 on the amount of Rs.8,52,837/-.
(3.) It appears from the record that the petitioner was appointed as Tubewell Operator on 24.5.1977 in the office of respondents. He retired after attaining the age of superannuation on 30.6.2010. He received the payment of provident fund just after his retirement. The respondents had not made payment of other retiral benefits like pension, gratuity, computation of pension etc to the petitioner. On 22.10.2012 he made a representation before the respondent no.2 for payment of retiral dues. The respondent no.2 sent a letter on 2.11.2012 to the Chief Treasury Officer, Allahabad-respondent no.4 directing him to pay the retiral benefits to the petitioner. The respondent no.4 gave a cheque of Rs.8,52,837 to the petitioner on 29.10.2012. Thereafter the petitioner made a representation before respondent no.2 on 12.12.2012 for payment of interest on the delayed payment of retiral benefits from 1.7.2010 to 11.11.2012, which is still pending.;