Govind Mathur, J. - (1.) The petitioner, an old man of 86 years, preferred this writ petition claiming interest over the delayed payment of pension and gratuity to him.
(2.) The factual matrix as averred in the writ petition is that the petitioner remained in services of State of Rajasthan from 18.8.1941 to 16.11.1962, thereafter his services were absorbed with the services of Jodhpur University, Jodhpur.
(3.) By way of filing a writ petition (SBCWP No. 3946/94) the petitioner claimed proportionate pension from State of Rajasthan for the period he was in employment of State. The writ petition preferred by the petitioner was accepted by this Court by judgment dated 13.10.2000 by directing the respondents to determine pension of the petitioner by taking into consideration his eligible service between 18.4.1941 to 16.11.1962. Operative portion of the judgment dated 13.10.2000 reads as under : "As a result, the petitioner is held entitled to relief claimed by him allowing the writ petition the respondents are directed to determine the pension of the petitioner by taking his eligible service between 18.8.1941 to 16.11.1962, that is to say until before he joined the service of University on 17.11.1962 as per the Rules applicable from time to time. However, looking to the facts and circumstances of the case, the petitioner shall be entitled to the actual release of pension only with effect from the date of filing of the writ petition and he shall not be entitled to arrears prior to the date of filing of the writ petition i.e. 16.8.1994. In the facts and circumstances, there shall be no order as to costs. The effect shall be given to the above directions, within a period of two months.";