SHAILENDRA KUMAR SINGH SON OF LATE RAMDEO SINGH Vs. STATE OF BIHAR THROUGH THE COMMISSIONER-CUM-SECRETARY, DEPARTMENT OF REVENUE AND LAND REFORMS, GOVT.OF BIHAR, OLD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has limited his relief to the prayer made in para-1 of the writ petition whereunder he seeks a direction to the respondent authorities, more particularly, the respondent nos. 4 to 7 to recalculate the rate of interest on his provident fund deductions and to provide him the interest at the rate of 12.5 % after adjusting the interest accorded to him at the rate of 10.5 %.

(3.) Brief facts of the matter is that the petitioner joined the service as a Lower Division Assistant in the office of the Divisional Commissioner, Chhotanagpur Division, Ranchi on 10.8.1964 and subsequently was posted as a Circle Inspector with effect from 4.9.1965. After having obtained time bound promotion, the petitioner was appointed as Assistant Circle Officer and from which post he superannuated with effect from 3.9.1997. The grievance set out by the petitioner is that despite the clear stipulations made in the resolution of the Finance Department dated 13.7.1985 prescribing the rate of interest at 12.5 % with effect from 1.7.1985 except in cases in which an employee exercises option for contributing in terms of the notification dated 18.5.1983 and the stipulations made in resolution dated 23.11.1984 providing for an interest at the rate of 10 % per annum, the respondents have not calculated the interest correctly.