AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 217 wordsMummineni Sudheer Kumar, J
Mr.K.Ramaiah, learned Standing Counsel, takes notice for the first respondent and Mr.S.C.Herold Singh, learned Standing Counsel, takes notice for the second respondent.
With the consent of both sides, this writ petition is disposed of at the admission stage.
Heard the learned counsel for the petitioner and the learned Standing Counsels appearing for the respective respondents.
Learned counsel on either side unanimously agree that the issue involved in this writ petition is squarely covered by various Judgments passed by the Division Bench of this Court in W.A.(MD) No.403 of 2010 and batch, dated 09.04.2014 and W.A.(MD) No.1419 of 2021 and batch, dated 26.07.2021.
In the said circumstances, this writ petition is allowed and the respondents are directed to pay interest at the rate of 6% per annum for the belated payment of the petitioner's terminal and pension benefits, namely, EPF employee's contribution, gratuity, encashment of leaves and commutated value of pension, from the date of his retirement till the date on which the terminal and pension benefits are paid to the petitioner. The respondents are further directed to comply with the said direction as expeditiously as possible, at any rate, within a period of five months from the date of receipt of a copy of this order. No costs.