AI Structured Summary
Not yet generated for this judgment
Judgment
A.M. Sapre, J.—Heard finally.
By filing this writ petition, an ex-employee of the respondent Corporation complains and prays by writ of mandamus that he may be paid interest on the retiral dues which according to petitioner were paid to him quite late. In other words, this writ petition has been filed by the present petitioner only for claiming interest on various retiral benefits which were already paid to him but according to petitioner quite late. It is this delayed payment, which has given rise to this writ petition for claiming interest on the retiral dues.
Having heard the learned counsel for the parties, I am not inclined to issue a writ of mandamus against the respondents for payment of interest. A writ petition for claiming mere interest on retiral dues may not be maintainable. The remedy may he in some other Forum depending upon the nature of retiral dues and under which Act it is paid.
The petition accordingly is found to be devoid of substance and is dismissed with aforesaid observations.