Sabiri Begum vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 1262 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 5340 of 2019
 
Petitioner :- Sabiri Begum
 
Respondent :- State Of U.P. Thru Prin.Secy. Secondary Edu. Lucknow & Ors.
 
Counsel for Petitioner :- Sachin Shukla,Meena Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Ms. Meena Verma, learned counsel for the petitioner has submitted that in compliance of order dated 07.03.2019, the petitioner has received a sum of Rs.10,35,767=00 as arrears of salary. She has further submitted that since the amount so paid to the petitioner has been making without payment of interest despite the fact that the delay was on the part of the authorities, therefore, the petitioner is legally entitled for interest on the delayed payment.

The perusal of the pleadings of this writ petition reveals that there is delay on the part of the opposite parties in making the payment of arrears of salary.

Not only the above, till date, the petitioner has not been paid arrears of pay fixation and group insurance.

Prima-facie, the petitioner appears to be entitled for interest also for the reason that despite recording the statement before the Contempt Court on 25.09.2013, the payment has not been made to the petitioner.

List this petition on 16.04.2019 as fresh.

In the meantime, it is expected that the petitioner shall be paid the amount of arrears of pay fixation and group insurance and the authority concerned shall also explain as to why the order for interest on the delayed payment at the rate of 18% be not issued in favour of the petitioner.

Order Date :- 14.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]