R.M. Mishra and Others vs M.P.R.T.C. and Another

Shantanu Kemkar, J.—Shri V.S. Trivedi, learned Counsel for the petitioners.

Shri Samdarshi Tiwari, learned Government Advocate for the Respondents.

Heard.

Petitioners were working with the respondents/M.P.R.T.C. Pursuant to the voluntary retirement scheme they, opted for voluntary retirement which was accepted.

According to the petitioners No. 1 to 6 though they have been paid the retiral benefits, but they have not been paid interest on delayed payment of salary. According to the petitioners No. 7 to 10 they have not been paid interest on E.D.F.

Without commenting upon the merits and the entitlement of the petitioners claim, I am inclined to dispose of this petition directing the respondents to examine the claim of the petitioners No. 1 to 6 for interest on delayed payment of salary and petitioners No. 7 to 10 on interest on E.D.F. In case it is found that there is delay in payment of salary, the interest shall be payable � 5% per annum and for the E.D.F., amount, the petitioners No. 7 to 10 shall be entitled for interest @ 8%. Let the payments be marked within six months.

C.C. within three days.