AJIT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) CIVIL Review has been filed on behalf of Respondent no. 5 in the connected C.W.J.C. No. 6429 of 1999 seeking review of the order dated 24.3.2000 passed therein whereby Respondent no. 5 (petitioner herein) has been directed to pay the amount of gratuity forthwith and further awarding penal interest @ 10% per annum on the said amount from the date of issuance of authority slip till the payment is actually made, besides cost of Rupees one thousand to be paid/recovered from Respondent no. 5.

(2.) M .J.C. application has been filed by the writ petitioner complaining deliberate disobedience of the said order and for initiating contempt proceeding against the Opposite parties. As both matters arise out of the same order, with consent of the parties they have been heard together for final disposal.

(3.) HAVING heard learned counsel for the parties and considering in the facts and circumstances of the case, the review application is allowed to the extent that the writ petitioner will not be entitled for interest on delayed payment, but having regard to the fact that he has been dragged in litigation, this Court does not find any reason to review the order under review, whereby cost has been awarded and Respondent no. 5 must comply the same, if not already complied, within two weeks. The M.J.C. application is also accordingly disposed of.