- (1.) The petitioner has filed this petition seeking direction for the respondents to grant pension and gratuity to the petitioner alongwith the interest at the rate of 12% per annum from 12.07.2002 i.e. the date when the petitioner was declared surplus. Counsel for the petitioner himself has disclosed that the communication has been given to him to say that the amount of pension and gratuity has been released to the petitioner. Counsel says that, as per the instructions, no amount has been received by the petitioner.
(2.) Counsel for the management, however, submits that, as per the instructions, the amount of pension has been sanctioned on 03.09.2010 and amount of gratuity has been sanctioned on 22.09.2010. He is not sure whether the amount has been released or not. If the amount has not been released, the same shall be released within a period of one month from today. If the amount is not released within this period, the respondents shall be liable to pay interest at the rate of 12% per annum from the date it is due to the date of payment. The petitioner makes a grievance that some interest has been charged from him for late deposit of his provident fund. This fact, however, is not clear from the pleadings as no pleadings in this regard have been made. The petitioner may represent in case, any interest has been charged and the respondents shall consider and pass an appropriate order in accordance with law on this aspect.
(3.) The writ petition is, accordingly, disposed of.;