Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.No.6
IN
CIVIL APPEAL NO.59 OF 2004
ASHOK KUMAR SAHU ... APPELLANT(S)
VERSUS
UNION OF INDIA & ORS. ... RESPONDENT(S)
O R D E R
In this Interlocutory Application, notice was issued by
this Court and Mr.Subhash Chandra Das, Principal Secretary to the
Government of Assam, Dispur, Guwahati, Assam has filed a
comprehensive affidavit on behalf of respondent no.2 in which it is
mentioned that the entire dues of the appellant, which includes
leave salary, G.P.F., D.C.R.G., pension, commutation of pension,
interest on pension, interest on D.C.R.G., interest on commutation,
interest on G.P.F. and costs of litigation, totaling Rs.44,80,010/-,
have been paid to the appellant.
Learned counsel for respondent no.2-State of Assam,
submits that 9% interest on G.I.S. would be paid within eight weeks
from today.
2
In our considered view, no further directions are
necessary.
This I.A. is, accordingly, disposed of.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
16TH JULY, 2010