R N ANAND Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This writ petition arises out of an order dated 20-2-2001 passed by the Central Administrative Tribunal in OA No.1831 of 2000 dismissing the application as not maintainable.

(2.) The only question which arises for consideration in this writ petition is as to whether the petitioner is entitled to any interest on the delayed payment of GPF amount.

(3.) The basic fact of the matter is not in dispute. The petitioner retired as Deputy Director (Elec.) SISI, Hyderabad in Small Industries Development Organisation on 31-7-1997. He was not paid the provident fund amount immediately on his retirement. Ultimately, he was paid a sum of Rs. 6,63,319/- on 7-12-1997. He made representations to the authorities for payment of interest on delayed payment of the provident fund amount. The respondents denied the claim on the ground that the petitioner submitted the prescribed application on 10-9-1997 and the amount has been paid within three months from the said date. He filed OA No.1618 of 1999 before the Central Administrative Tribunal claiming interest for the period the PF amount had not been paid i.e., from 1-8-1997 to .8-12-1997. The said OA was disposed of on 18-2-2000 with a direction to the petitioner to make a representation to the 6th respondent within one month and with a further direction upon the 6th respondent to finalise the amounts of the petitioner as indicated therein. Being not satisfied therewith, he also filed review application in RA No.33 of 2000 which was disposed of by the Tribunal with the following directions :