WPSB/18/2023
2023 Latest Caselaw 741 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                 WRIT PETITION (S/B) NO. 18 OF 2023
                              21ST MARCH, 2023
BETWEEN:
Gopal K. Verma                                                .....Petitioner.
And
State of U.P. & others                                        ....Respondents.

Counsel for the Petitioner : Mr. Gopal K. Verma, petitioner, in-person.

Counsel for the Respondents : Mr. I.D. Paliwal, learned Addl.

Chief Standing Counsel for the State of U.P.

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)

We are informed that after filing of this petition, the

petitioner has been paid the principal outstanding dues of

Rs.10,11,000/-.

2. The petitioner, who appears in-person, states that

the dues related to the period from March, 2021 onwards. He

submits that the respondents should also pay some interest

to compensate the loss suffered by him on account of

payment not made when due.

3. We find merit in this submission of the petitioner.

We direct the respondents to pay to the petitioner interest

@8% per annum on the outstanding dues from the time when

they became due till payment. The amount of outstanding

interest be disbursed within the next four weeks.

4. Petition stands disposed of in the aforesaid terms.

5. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 21st March, 2023 NISHANT