SURESH PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner retired as Deputy Superintendent of Police under suspension on 28.02.1994. For a long period when his retiral dues were not paid, he filed this writ petition. In this writ petition, subsequently an interlocutory application was filed in the year 2004 wherein it was stated that substantially all the retired dues have been paid but claim was made that all dues were paid after inordinate delay for a 10 years interest on all accounts must be paid. As noted above, petitioner had retired under suspension. The proceedings were then culminated but it had no adverse result on pensionary benefits. It is on this reason payment of retiral dues got inordinately delayed.

(2.) BE that as it may, considering the facts and circumstances of case, as substantial dues have already been paid, there is no point in keeping this writ petition pending. This writ petition is disposed of with an observation that if any amount still remains unpaid, the petitioner would clearly indicate and make a detailed representation to the D.I.G. (Administration) attached to the office of the D.G.P., Bihar who would get the matter enquired into and pass necessary orders. If any amount found due and payable, he would ensure that the same is paid to the petitioner within six weeks from the date of filing the representation before him. In the facts and circumstances, claim for interest apart from statutory interest is disallowed. With this observation, this writ petition is disposed of.