SURESH O SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The only question, which comes up for consideration and adjudication in this petition under Article 226 of the Constitution of India, is as to whether the petitioner is entitled to the amount of interest as claimed in para 10 of the petition for delayed payment of retiral dues and benefits, particulars of which have been highlighted in a tabular form in the petition, which this Court has considered and examined.

(2.) The claim of the interest on the delayed payment of the retiral dues is countenanced by the respondents on various grounds by filing an affidavit-in-reply on behalf of the Respondent No.2 by one Collector, Panchmahal. This Court has considered the objections raised against the claim made by the petitioner in this petition for the interest on the delayed payment. Learned Advocates appearing for both the parties are also heard.

(3.) Following aspects from the factual profile of the case on hand and upon submissions have remained unquestionable. In otherwords their appears to be no dispute on the following proposition and aspects.