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Judgment
Ravi Malimath, J
The plea of the petitioner is for a mandamus, to direct the respondents to release the balance amount of the GPF of the petitioner. A counter affidavit has been filed by the State, wherein, they have stated that an amount of Rs.14,98,779/- has been paid, therefore, nothing survives for consideration.
However, the petitioner submits that having retired on 21.07.2018, the payment is made only on 01.01.2020, therefore, he is entitled to interest for the belated period of time.
On considering the contentions, we are of the considered view that an appropriate rate of interest requires to be granted to the petitioner. Hence, the respondents are directed to pay interest on the amount from 21.07.2018 to 01.01.2020 @ 6 % per annum, if not already included in the amount paid, as mentioned in the counter affidavit.
The writ petition is disposed-off accordingly.