- (1.) The petitioner is a retired Headmaster of a Junior High School, which is run by the Basic Shiksha Parishad, Uttar radesh and the salary of the teachers of the said institution is paid from the State exchequer.
(2.) The petitioner seeks a direction ordering the respondents to release the amount of interest on the delayed payment of his post retiral benefits.
(3.) The facts are: the petitioner was initially appointed as an Assistant Teacher; later on he was promoted on the post of Headmaster; and, he retired reaching the age of superannuation on 30th June, 2006. The petitioner claims that the State has given him award of best teacher. After the retirement of the petitioner, his post retiral benefits have been paid to him on 11th June, 2008. The petitioner has averred in paragraph-13 of the writ petition that he received a bankers cheque for a sum of Rs.2,68,537/- issued by the Allahabad Bank on 11th June, 2008.;