STATE OF BIHAR Vs. CHHOTE LAL RAI RAI

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the Respondent.

(2.) THE present Letters Patent Appeal has been filed against the order of the Learned Single Judge passed in C.W.J.C.No.7351/2004 dated 22.03.2007 whereby the learned Single Judge has been pleased to direct the Chief Engineer ,Rural Engineer Organization to pay the due amount of Rs. 74,393/- with interest to the respondent at the current bank rate within two weeks from the date of receipt /communication of this order but the appellants have not paid the said amount to the respondent.

(3.) THE petitioner-respondent herein cannot be made liable for any dereliction of duty by independent consent on the ground of fault on the part of the appellants.