Bindu Ajith vs Union Of India & Ors.

Per: Justice Sunil Thomas, Judicial Member

When the matter was taken up, the learned Standing Counsel submitted that the arrears of pension has been paid to the applicant. After verification, the learned Counsel for the applicant also acknowledged the payment, though belatedly. Hence, the learned Counsel contended that since there was no delay attributable to the applicant, she is entitled for interest on the delayed payment. Though the learned Standing Counsel objected and stated that due to administration reasons there was some delay in giving the benefits of next Pay Commission, we feel that it is in the interest of justice that the applicant is paid the interest on the differential amount.

Accordingly, we are inclined to dispose of the Original Application with a direction to the respondents that on the entire arrears due for the periond during which the pension was not paid, and wherever less pension was paid, on the differential amount, the interest shall be paid at GPF rate, within a period of two months from the date of receipt of copy of this order. If the amount is not paid within the time stipulated, the right of the applicant to seek implementation of the order is also reserved.

With the above direction, the O.A is disposed of. No costs.