Dr. Rajniwas Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 20263 MP

Madhya Pradesh High Court

Dr. Rajniwas Sharma vs The State Of Madhya Pradesh on 1 December, 2023

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      WP No. 27643 of 2023
                                    (DR. RAJNIWAS SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 01-12-2023
                                Shri Arun Pandey - Advocate for the petitioner.

                                Ms. Gulab Kali Patel - Government Advocate for the respondents/State.

The petitioner has preferred this writ petition for the issuance of an appropriate direction to the respondents to grant interest on the amount which has been paid after a delay of 20 months. The petitioner is aggrieved only to the

extent of non-grant of interest on the principle amount released in favour of the petitioner towards salary for three years. The petitioner had retired at the age of 62 years. The petitioner completed the age of 65 years in service under the interim order of the Court. The entitlement of the petitioner for salary for the extended period is not in dispute as the respondent department has already released the same in the month of December, 2022 after a delay of about 20 months. The Division Bench of this Court had directed that the case of the petitioner be considered in the light of judgment of the Hon'ble Apex Court, where the teachers of grant-in-aid colleges were held entitled to work up to 65

years. On that analogy, the case of the petitioner was considered and necessary payments were released, but after a delay of 20 months. Now the petitioner seeks interest over the delayed payment.

Issue notice.

Ms. Gulab Kali Patel, learned Government Advocate accepts notice on behalf of all the respondents.

Liberty is also granted to the competent authority that in case the claim of the petitioner towards interest is found to be genuine, then necessary payment

towards interest be released.

List after two weeks.

(RAJ MOHAN SINGH) JUDGE

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