- (1.) Before the counsel appearing for the petitioner argues in detail that the petitioner has not received family pension, gratuity and provident fund amount, it is submitted by learned counsel for the respondents that the sizeable amount towards family pension, gratuity and provident fund has already been paid to the petitioner and the amount is more than Rs. four lakhs, sixty thousand and odds and the same has also been received by the petitioner.
(2.) Learned counsel for the petitioner has further argued out that the interest may kindly be ordered to be paid to the petitioner.
(3.) Learned counsel for the respondents submitted that so far as payment of interest is concerned, it has not been stated by the petitioner when the necessary forms were filled up by the petitioner. All depends upon, when the necessary forms were filled up and if there is delay in filing of the forms by the petitioner then, there is bound to be some delay on the part of the respondents. Nonetheless, so far as the petitioner "â„¢s claim for interest is concerned, the same may be decided by the concerned respondent authorities, within stipulated time given by this Court.;