AI Structured Summary
Not yet generated for this judgment
Judgment
Prayer in the writ petition is for payment of interest on Rs.60,112/ which is the amount of family pension payable to the petitioner.
The husband of the petitioner, who was employed as piece-rated worker at Tapin, North Colliery, died in harness on 13.03.2000. After death
of her husband all admissible post-retiral benefits accrued to him was paid to the petitioner and her son was granted compassionate appointment,
however, arrears of family pension amounting to Rs.60,112/ was not paid to her. The respondent-M/s CMPF has pleaded that family pension of the petitioner was settled at the rate of Rs.749/ per month and on account of arrears of family pension from 14.03.2000 to 28.02.2006 an advice for payment of Rs.59,363/ was transmitted to the IDBI Bank. Previously, the petitioner had approached this Court in W.P.(S) No.1899 of 2013 and she was compelled to file Contempt Case (Civil) No.578 of 2014, still when interest on arrears of family pension was not paid to her, she has again approached this Court. The respondent-CMPF admits that vide order dated 05.05.2014 passed in W.P.(S) No.1899 of 2013 this Court has issued direction for payment of Rs.60,112/ on account of arrears of family pension to the petitioner, and this amount was credited in her account on
03.09.2014.
Vide order dated 05.05.2014 this Court has directed the respondent-CMPF to settle the admissible claim of the petitioner with statutory
interest. The arrears of family pension which remained deposited with the respondent-CMPF has earned interest, and therefore, in view of the order dated 05.05.2014 passed in W.P.(S) No.1899 of 2013, the respondent-CMPF is directed to pay interest on Rs.60,112/ to the petitioner at the rate of 5% from 14.03.2000 to 03.09.2014.
The instant petition stands allowed.