Shree Chandrashekhar, J. - (1.) Prayer in the writ petition is for a direction upon the respondents to pay Group Insurance and Leave Encashment amounts and to sanction difference of Dearness Allowance.
(2.) The petitioner who was appointed as Assistant Engineer in P.W.D. Department and joined on 18.12.1980 superannuated from service on 31.01.2012. He has stated that authority slip dated 11.06.2014 was issued to him, however, the amount sanctioned has not been paid to him. He claims that he has submitted representations, however, the aforesaid dues have yet not been paid to him. In the counter-affidavit, the respondents have pleaded that vide order dated 20.05.2014 as rectified on 02.03.2016 Leave Encashment has been sanctioned to the petitioner. Similarly Rs. 1,84,782/- as Group Insurance has been sanctioned vide order dated 02.03.2016. On the claim for payment on enhancement of Dearness Allowance the respondents have pleaded that the matter is under scrutiny and previously letter dated 02.03.2016 was issued.
(3.) The learned counsel for the petitioner submits that on admitted facts the petitioner is entitled for interest on delayed payment of Leave Encashment and Group Insurance amount.;