- (1.) Heard Sri Ram Chandra Srivastava, learned counsel for the petitioner and learned Standing Counsel for respondents.
(2.) Only dispute in this writ petition is regarding payment of interest on delayed payment of retiral dues.
(3.) Petitioner retired from the post of Assistant Settlement Officer (Consolidation) after attaining age of superannuation on 31.05.1995 but his retiral dues have been paid with a long delay, on various dates after 2003. It is contended that for aforesaid delay respondents were responsible and, therefore, petitioner is entitled for interest.;