CHANDRASHEKHAR, J. - (1.) THE petitioner has approached this Court for payment of interest on the retiral benefits w.e.f. 25.07.2008 till the date of actual payment.
(2.) HEARD the learned counsel appearing for the parties and perused the documents on record. The petitioner was awarded punishment of compulsory retirement by order dated 24.07.2008 and the appeal preferred by the petitioner was dismissed by the appellate authority by order dated 26.09.2008. The writ petition preferred by the petitioner against the order of compulsory retirement was though not pressed, a direction was issued by this Court by order dated 12.04.2012 for payment of retiral benefits to the petitioner.
(3.) A counteraffidavit has been filed disputing the claim raised by the petitioner for payment of interest on the amount of retiral benefits. It has been stated that the pension papers were not signed by the petitioner in time. Immediately after the order of compulsory retirement from service was passed, the pension papers were prepared and sent to the residential quarter at C.I.S.F., UCIL, Jadugoda, but the petitioner was found absent and therefore, the pension paper was pasted at the door of his quarter. Again, a request was made by the Commandant, Central Industrial Security Force, UCIL Unit, Jadugoda for submitting the pension papers however, the petitioner did not sign the pension papers. In paragraph no. 5 of the counteraffidavit, the respondents have stated as under:;