High CourtsSingle Bench(2007) 04 MP CK 0090

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

Madhya Pradesh High Court · Decided on 4 April 2007 · Citation: (2007) 115 FLR 1014

HON’BLE JUDGES
S.S. Kemkar, J

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Judgment

7 paragraphs · 190 words

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

Shri Samdarshi Tiwari, learned Government Advocate for the Respondents.

2.

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.

3.

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.

4.

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.