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Judgment
Anoop Chitkara, J
The petitioner has come up before this Court seeking review of judgment dated 23rd July, 2020, passed in CWP No. 2270 of 2020, with a prayer to direct the respondents to pay interest at the rate of 9% per annum from the due date of retiral benefits in compliance with the judgment passed by a coordinate Bench of this Court in CWP No. 3050 of 2014, titled Nek Ram versus State of H.P. & others.
Notice. Mrs. Shubh Mahajan, Advocate appears and accepts service of notice on behalf of the respondents. She submits that in large number of recent judgments passed by the Principal Division Bench, in respect of similarly situated persons, the Court has granted statutory interest instead of interest @ 9% per annum.
Given above, to bring consistency in the judicial verdicts and also in the light of the fact that it is not necessary that statutory interest shall always be less than 9%, but depending upon the inflation, at some point of time, it might be above 9% per annum, we modify the judgment dated 23.7.2020, passed in CWP No. 2270 of 2020, and direct the respondents to pay statutory interest on the entire amount from the date it becomes due till the date of its payment. Needful shall be done within four weeks from today.
With the above modification, the review petition is disposed of, so also the pending application(s), if any.