BRAHMDEO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel appearing on behalf of the Bihar State Sugar Corporation as well as the learned counsel for the State.

(2.) The petitioners have approached this Court for grant of interest/statutory for delayed disbursement of arrears of salary and other service benefits as well as post retiral claims.

(3.) The petitioners were employees of the erstwhile Bihar State Sugar Corporation and on account of the said Corporation going into liquidation, their dues were not paid for years together.