Shree Chandrashekhar, J. - (1.) In W.P.(S) No. 1059 of 2018 objection raised on payment of Court-Fee, is waived. Both the petitioners are seeking payment of post-retiral benefits payable to their father.
(2.) On an understanding amongst the learned counsels appearing for the parties that prayer made in this batch of writ petitions shall be confined to a direction upon the respondent-JMADA to pay post-retiral benefits to the petitioners, the following order is passed:
(3.) The petitioners have claimed that they were validly appointed under the respondent-MADA (now JMADA) and they have superannuated from service, still they have not been paid their post-retiral benefits. Timely payment of post-retiral benefits is a statutory obligation of the employer and in appropriate cases where it is found that for no fault of the employees post-retiral benefits have not been paid, the employees have been granted interest on delayed payment of post-retiral benefits [refer State of Kerala & Ors. vs. M. Padmanabhan Nair, 1985 1 SCC 429.;