Siddharth, J. - (1.) Heard Sri Santosh Kumar Jaiswal, learned Counsel for the petitioner and Ms. Tahira Kazmi, learned Counsel for the respondents.
(2.) The petitioner has filed the above noted writ petition, praying for quashing of the impugned order dated 19.12.2015, passed by the respondent no.1, Executive Engineer- 3rd Construction Division, U.P. Jal Nigam, Ghazipur, rejecting the prayer of the petitioner for grant of interest on the delayed payment of the amount of gratuity, commutated value of pension and other retiral dues. He has prayed for direction for payment of 18% interest to the respondent no.1, on the aforesaid post retiral dues of the petitioner.
(3.) The brief facts of the case are that the petitioner was working on the post of Pump Operator and he retired from service on 31.05.2011. The respondents did not provide him the "No Dues Certificate" in time, two months, prior to his date of retirement, as per the office order dated 29.07.2000 of the respondents and provided the same only on 30.06.2011, therefore, the petitioner could submit his pension papers on 18.08.2011. Only after the direction of this Court dated 19.07.2013, passed in Writ-A No.38785 of 2013 and after issuance of notice of personal appearance dated 17.02.2014, in Contempt Application (Civil) No.1115 of 2014, part payment of Rs.7,67,404/- was made to him for the period 12.04.12 to 12.09.13 and thereafter, further amount was paid on 30.05.2014 and Affidavit of Compliance was filed before this Court. No interest was paid on the belated payment of post retiral dues to the petitioner and therefore, he filed another Writ-A No. 50136 of 2015, before this Court, which was disposed off by the order dated 04.09.2015, directing the respondents to take decision on the prayer of the petitioner for grant of 18% interest on delayed payment of gratuity, commutated value of pension and other retiral dues within a period of 15 days from the date of presentation of the order. By the order dated 19.12.2015, the respondent no.1 has rejected the prayer of the petitioner for grant of pension on the ground that the petitioner himself is responsible for the delay.;