SOWARAN SINGH vs MUNICIPAL CORPORATION OF DELHI

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Item No.54/ C-IV O.A. No.2614/2023

Central Administrative Tribunal
Principal Bench: New Delhi

O.A. No. 2614/2023

th
This the 27 day of October, 2026

Hon’ble Mr. Manish Garg, Member (J)

SOWRAN SINGH
AGED 61 YRS
S/O NATHU RAM
(GROUP B)
D-39 SHRADANAND COLONY, PANSALI,
NORTH WEST DELHI-110042

…Applicant

(By Advocate: Mr. J S Mann)


Versus

1. DELHI MUNICIPAL CORPORATION
THROUGH
THE COMMISSIONER
DR. SHYAMA PRASAD MUKHERJEE
CIVIC CENTRE, JAWAHAR LAL NEHRU MARG,
NEW DELHI-110002.
2. ACCOUNT OFFICER :
MUNICIPAL CORPORATION OF DELHI
KESHAV PURAM ZONE
TRI NAGAR , DELHI 110034
…Respondents

(By Advocates: Ms. Sangita Rai)

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Item No.54/ C-IV O.A. No.2614/2023

ORDER (ORAL)


In the present Original Application filed under
Section 19 of the Administrative Tribunals Act, 1985,
the applicant seeks the following reliefs:-
“a) To direct the respondents to release remaining amount
of retirement benefits etc. as per details furnished in
ANNEXURE -A-1 and monthly pension.
b) To direct the respondents to grant interest @ 12% or as
deemed fit in respect of all delayed payments of retirement
benefits including pension as per details furnished in
ANNEXURE-A-1.
c) Any other relief or direction which this Hon'ble Tribunal
deems fit and proper in view of the facts and
circumstances of the case may be granted/passed in favor
of the applicant and against the respondents.”
2. At the outset, learned counsel for the respondents
draws our attention to the short reply filed on their
behalf, and the relevant paragraph thereof reads as
under:–
“ 4. That it is submitted that current status regarding
terminal benefits in respect of the applicant as under:
-
1. The 50% DCRG (Gratuity) amounting to (Rs.
4,L.6,723/-) has been paid to the applicant on dated
27.09.2024.
2. The amount of pension commutation (Rs.
7,59,093/-) has been paid to the applicant on dated
08.08.2024.
3. Led.ve encashment (Rs. 5,17,240/ -) has already
been paid to the applicant.
4. GIS amount already passed.
5. GPF File under process due to voucher ve~
ification.
th
6. 7 CPC arrear bill already passed.”
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Item No.54/ C-IV O.A. No.2614/2023


3. Learned proxy counsel for the applicant draws our
attention to the decision rendered in O.A. No.
2821/2023, Rajbir Singh vs. MCD & Ors . , decided
on 30.10.2025 by the Full Bench of this Tribunal, and
submits that the present matter may be disposed of in
terms of the said decision. The relevant portion of the
said judgment reads as under:–
“19. Thus, in view of the aforesaid deliberations and
pleadings, we are of the considered opinion that on the
delayed payment of GPF as well as pension, gratuity, etc.,
interest would be payable at the rate of GPF for the
relevant years. It is clarified that interest on the delayed
payment of GPF amount is to be calculated on the basis of
compound interest, which shall also be applicable on
delayed payment of pension and gratuity, etc.
20. As far as the judgment dated 07.08.2024 passed by
the Hon’ble Supreme Court of India in Special Leave
Petition (Civil) No. 812 of 2014 titled D. Khosla and
Company vs. Union of India, relied upon by the learned
counsel for the respondents, is concerned, the ratio laid
down therein is not applicable to the facts and
circumstances of the referred cases, as D. Khosla (supra)
relates to compensation awarded on the basis of a
contractual agreement, whereas Rule 65 specifically
provides for interest on delayed payment on the basis of
the GPF rate. Thus, no benefit can be extended in favour of
the respondents by relying on the law laid down in D.
Khosla (supra) in service matters.

21. Thus, on the basis of the aforesaid discussion, the
reference is decided in the terms discussed hereinabove,
which shall be followed in all cases involving delayed
payment of GPF, gratuity, and other similar amounts. A
copy of this judgment and order shall also be placed in the
respective case files of the OAs remanded by the Hon’ble
High Court of Delhi in its decision dated 06.02.2025
passed in W.P.(C) No. 14406/2024, Ishwar Singh vs.
MCD, Delhi & Anr., and connected matters, for decision by
this Tribunal. A copy of this judgment shall also be sent to
the Principal Registrar, Principal Bench of this Tribunal, for
placing before the Hon’ble Chairman, and the judgment
passed in reference shall be circulated amongst all
Benches of the Tribunal.”
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Item No.54/ C-IV O.A. No.2614/2023


4. This Tribunal observes that the due date for the
purpose of grant of interest shall be the date of
superannuation, the same being well-settled in law.
Be that as it may, the respondents are directed to
ensure that every admissible payment, if not already
released, shall be released within a period of two
months from the date of receipt of a certified copy of
this Order.
5. The applicant shall be entitled to interest in terms
of the decision rendered in O.A. No. 2821/2023,
Rajbir Singh (supra) decided on 30.10.2025 by the
Full Bench of this Tribunal as the due date of interest
is date of superannuation, subject to the final
outcome of the proceedings pending before the
Hon’ble High Court of Delhi in the aforesaid matter.
6. The O.A. stands disposed of in the aforesaid
terms. Pending MAs, if any, shall also stand disposed
of accordingly. There shall be no order as to costs.

(Manish Garg)
Member (J)

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