State Of U.P. Through Prin. Secy. ... vs Ram Autar Mishra & Another
2017 Latest Caselaw 3013 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1129 of 2014
 

 
Petitioner :- State Of U.P. Through Prin. Secy. Panchayat Raj Deptt. Lko.
 
Respondent :- Ram Autar Mishra & Another
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1.This writ petition is directed against the judgment and order dated 07.08.2013 passed by State Public Service Tribunal, Lucknow (hereinafter referred to as " Tribunal") in Claim Petition No. 1591 of 2012 whereby Tribunal has allowed 8 percent interest on the delay in payment of retiral benefits to the claimant-respondent.

2. Learned Standing counsel could not dispute that finding recorded by the Tribunal that delay in payment of retiral benefits was not justified and also not attributable to claimant-respondent and quantum of rate of interest is also justified and considerate.

3. Hence, we do not find any manifest error in the order of Tribunal, warranting interference.

4. Dismissed.

Order Date :- 4.8.2017

Pachhere/-