Shobha Devi vs Shailendra Kumar Singh

MINI PUSHKARNA, J (ORAL):

The present petitions have been filed for grant of pension in accordance with the directions issued by this Court vide judgment dated 23^rd February, 2023, titled as Dulari Devi Versus Delhi Building and Other Construction Workers Welfare Board & Anr., passed in W.P.(C) 13969/2022.

Learned counsel appearing for the petitioners submits that the principal amount has already been paid by the respondent, however, the interest component is yet to be released by the respondent.

Per contra, learned counsel appearing for the respondent has handed over to this Court a reply on behalf of the respondent, and the same is taken on record.

As per the said reply, the respondent is disputing the payment of any interest to the petitioners.

The relevant portions of the reply filed on behalf of the respondent, is reproduced as under:

xxx xxx xxx”

In response to the aforesaid submissions of the respondent, learned counsel for the petitioners seeks liberty to make representations to the respondent, for grant of interest.

Accordingly, considering the submissions made before this Court, liberty is granted to the petitioners to make representations to the respondent, for seeking interest.

Let representations be made by the respective petitioners to the respondent, within a period of four weeks, from today.

Upon receipt of the representations from the petitioners, the same shall be decided by the respondent expeditiously, preferably, within a period of six weeks, in accordance with law.

A speaking order shall be passed by the respondent, and the same shall be communicated to the petitioners, through the learned counsel appearing for the petitioners, on the E-mail, which is reflected in today’s order.

In case, petitioners are aggrieved by any order passed by the respondent, they shall have the liberty to seek their legal remedies.

Accordingly, with the aforesaid directions, the present petitions are disposed of.