Shiv Kumar Sharma, J. - (1.) The matter has been heard finally with the consent of learned counsel for parties.
(2.) The only grievance of the petitioner is that although he stood retired w.e.f. September 5, 1974, the arrears of revision of pay and difference of s Gratuity on revision of pension were paid to him after a great delay. Therefore, he is entitled-to interest on the delayed payment.
(3.) As per undisputed facts the retrial benefits that became due on September 5, 1974 and August 11, 1981 were paid to the petitioner as under:- JUDGEMENT_77_LAWS(RAJ)5_2004_1.html;