Shree Chandrashekhar, J. - (1.) In this batch of writ petitions primarily the petitioners have sought a direction for payment of unpaid post-retiral benefits, revision in pension in terms of 5th and 6th pay-revision, arrears of pension etc.
(2.) In many of these writ petitions a prayer for payment of interest on delayed payment of arrears of pension on account of revision in pension in terms of 5th and 6th pay-revision has been made. The respondent-State filed counter-affidavit and in many cases supplementary counter-affidavit also, but the claim for payment of interest was not specifically addressed in the affidavits filed by the respondent-State. Therefore, by an order dated 11.06.2018 the respondents were directed to file affidavit on the issue of payment of interest to the petitioners who have been granted 5th and 6 th pay-revision benefits.
(3.) On payment of interest to the petitioners stand taken by the petitioners is recorded in order dated 11.06.2018 which reads as under: "09/11.06.2018 During course of hearing a serious objection has been taken by the learned counsel for the petitioners on the common affidavit filed in W.P.(S) No. 6797 of 2011. 2. Plea urged on behalf of most of the petitioners is that once a decision was taken to extend the benefits under 5th Pay-revision w.e.f. 01.01.1996 and under 6th Pay-revision w.e.f. 01.01.2006, such benefits if have not been paid, the petitioners are entitled for interest on the amount due and payable to them. 3. Let all these matters appear after three weeks for filing an affidavit by the respondents on the issue of grant of interest to the petitioners who were entitled for benefits under th Pay-revision and 6th Pay-revision. 4. Post these matters on 03.07.2018 under the heading "For Final Disposal".;