Dharmendra Kumar vs Union Of India & Others

Pratima K Gupta, Member (J)

Heard Shri Ashok Kumar Singh, learned counsel for the applicant and A.N. Ambusta, holding brief of Shri Suresh Bahadur Singh, learned counsel for the respondents and perused the record.

The present OA has been filed seeking a direction to the respondents to pay Rs. 1,32,410/- to the applicant, as already determined by the respondent No. 2 in his favour.

Learned counsel for the applicant has made a statement at the Bar that the amount of Rs. 1,32,410/-, which was prayed by the applicant, has been paid to him during the pendency of this OA. Now, the applicant has moved a Misc. Application No. 1180/2019 seeking interest on the delayed payment.

On the other hand, learned counsel appearing on behalf of the respondents submits that there is no such prayer in the OA and substantive relief prayed by the applicant has already been granted to him. He further submits that in absence of any prayer in the OA in respect of consequential benefit or interest on delayed payment, such relief cannot be granted.

In my considered view, there is some merit in the arguments of learned counsel for the respondents and I do not see any merit in this OA as the relief has already been granted to the applicant.

In view of the above facts and circumstances, the OA is disposed off with liberty to the applicant to make a representation before the respondents for redressal of his grievance, if any, that may survive

No order as to costs.