JUDGEMENT
Siddharth, J. -
(1.) Heard Shri Ashok Srivastava, learned counsel for the petitioner, Shri Gopal Mishra, learned counsel for the respondent nos. 1,2 and3 and Shri Pramod Kumar Singh, learned counsel for the respondent no.4
(2.) Petitioner has filed this petition praying for payment of interest on the current market rate on the amount paid to the petitioner by the respondent towards privilege leave encashment of Rs. 3,48,007/- from the date of the retirement of the petitioner i.e., 31.3.2012 till the actual payment of the said amount i.e., 31.12.2015.
(3.) The case of the petitioner is that he has retired from service of respondent no.2, Indian Telephone Industries Limited(Naini Unit), Allahabad on 31.3.2012 from the post of Assistant Manager Grade-III. After retirement he was paid his retiral benefits, however, amount towards privilege leave encashment was not paid to him and was only paid on 31.12.2015. He has filed this petition praying for payment of interest on the delay in payment of his privilege encashment amount.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.