Ashok
Kumar Sahu Vs. Union of India & Ors. [2010] INSC 505 (16 July 2010)
Judgment
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 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;
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