M.N. Bhandari, J. - (1.) COUNSEL for petitioner submits that there is delay in payment of pensionary/retiral benefits and delay is not attributable to him which makes him entitled for interest @ 9% in terms of Rule 89 of the Rajasthan Civil Services Pension Rules, 1996. The State Govt. has also agreed to pay interest wherever there is a delay in making payment of pension/retiral benefits in the spirit of National Lok Adalat to decide cases of retired personnels vide its Circular dt. 23.10.2013, the extract of which reads ad infra - "2. Pension/Retiral benefits are generally related to payment not made in time towards retiral dues. Such cases must be cleared at the departmental level immediately after the legal notice of demand for justice or copy of the writ petition is served in the respective department However, such of the cases which are pending in the High Court or in other Courts may be settled on payment made with interest @ 9%, in terms of Rule 89 of the Pension Rules of 1996 along with actual dues or retiral benefits till its payment".
(2.) IN view of Circular 23.10.2013 and agreed by the parties the respondents are directed to pay interest @ 9% per annum from the date it became due until actual payment, within a period of two months from the date of receipt of copy of this order. The writ petition in the above terms stands disposed of so as the stay application/s.;