Pradeep Kumar Singh Baghel, J. - (1.) The petitioners have instituted this writ proceeding for a direction upon the concerned respondent for payment of 9% interest on delayed payment of amount of Gratuity, Family Pension, and Leave Encashment and also for payment of amount of G.P.F.
(2.) The petitioners claim that they are son and daughters of one Late Sri Krishan Chaudhary, who was Assistant Development Officer in the Department of the Social Welfare. Their father unfortunately died on 05.10.2011 while in harness.
(3.) A brief reference to the factual aspects would suffice.;