Amrendra Narain Singh vs Union Of India Thru. Secy. Deptt. Of ...
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Allahabad High Court

Amrendra Narain Singh vs Union Of India Thru. Secy. Deptt. Of ... on 7 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:35135
 
Court No. - 20
 

 
Case :- WRIT - A No. - 3559 of 2024
 

 
Petitioner :- Amrendra Narain Singh
 
Respondent :- Union Of India Thru. Secy. Deptt. Of Telecommunications Ministry Of Communications And 2 Others
 
Counsel for Petitioner :- Raj Mani Dubey
 
Counsel for Respondent :- A.S.G.I.,Satya Prakash Tiwari
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the petitioner and Ms. Nidhi Singh, learned counsel appearing for respondent no.3.

Contention of learned counsel for the petitioner is that although the petitioner has been paid the leave encashment, the interest on delay has not been paid and thus, he is entitled to interest from the date of retirement i.e. 30.09.2022 till actual payment.

Learned counsel for the respondent argues that a circular has been issued by respondent no.2 saying that no interest shall be paid on the delayed payment of leave encashment as it is not a statutory payment.

In the light of the said, learned counsel for the respondent argues that no interest is payable as demanded by the petitioner.

Learned counsel for the petitioner places reliance on the judgment of this Court in the case of Nand Lal v. Indian Telephone Industries Limited and 2 Ors. (Writ - A No.31490 of 2016) decided on 09.03.2018 wherein a similar issue was considered and decided by this Court and the interest was held to be payable on account of delay.

It is informed by learned counsel for the respondent that in a similar case, this Court in Writ Petition No.20927 (SS) of 2021 has called for a counter affidavit. It is further informed that SLP(C) No.004379 of 2019 against a similar order passed by this Court, is pending before the Hon'ble Supreme Court.

Considering the fact that the decision has been taken only on the ground that the dues of leave encashment are not statutory dues, as such, no interest is payable, the same is liable to be rejected on the simple analogy that interest is a natural accreditation of capital. Even otherwise, the payment of leave encashment flows out of the decisions taken and thus, cannot be said that it has no flavour of statutory enactment.

Thus, following the judgment in the case of Nand Lal (Supra), the writ petition is allowed.

Respondents are directed to ensure payment of interest at the rate of 7% per annum for the delayed payment on the leave encashment, if the rules, permits so.

The said interest shall be paid to the petitioner within a period of four months.

Order Date :- 7.5.2024

AKS