Ramnath Gupta vs M.P.Poorva Kshetra Vidyut Vitran ...
2021 Latest Caselaw 5285 MP

                                                                          1                               WP-5265-2020
                                          The High Court Of Madhya Pradesh
                                                     WP-5265-2020
                                    (RAMNATH GUPTA Vs M.P.POORVA KSHETRA VIDYUT VITRAN COMPANY LIMITED AND OTHERS)

                         3
                         Jabalpur, Dated : 09-09-2021
                                    Shri Rakesh Kumar Sahu, learned counsel for the petitioner.
                                    Shri Ankit Agrawal, learned counsel for the respondents.

This petition has been filed only for a direction for grant of interest on the delayed payment of pension and gratuity.

Learned counsel for the petitioner has relied on the judgment passed in the case

of S.K. Verma vs. State of M.P. and others dated 11.10.2017, W.P. No.1632/2014, wherein the Court has granted 12% interest per annum for delayed payment of pension and gratuity, considering that the delay in making the payment of pension and gratuity was not attributable to the petitioner.

The reply has not yet been filed, learned counsel for the respondents is therefore granted a week's time to file reply clarifying the position whether the delay caused in the payment of pension and gratuity amount is attributable to the petitioner or the delay is caused on the part of the respondent department.

List this matter on 17.9.2021.

(NANDITA DUBEY) JUDGE

ak

Signature Not Verified SAN

Digitally signed by ASHISH KOSHTA Date: 2021.09.09 16:51:11 IST