MAHADEO PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON the matter being called out, learned Counsels for the parties are present and upon a joint request the matter is taken up for final hearing.

(2.) BY this petition under Article 226 of the Constitution of India, the petitioner has sought a direction against the respondents to make payment of arrears of salary of the petitioner for the work done during the period from May, 1995 to November, 1998 which comes to a total amount of Rs. l,78,693/-, which is elaborately stated in annexure 1 to the petition, with interest and, also, the arrears of difference of salary of Rs. 89,533/- as stated, in annexure 2.

(3.) ACCORDINGLY, respondent No. 1 The State of Bihar through the Secretary-cum-Commissioner, Minor Irrigation Department, respondent No. 2 shall pay an amount of Rs. 1,78,693/- being arrears of salary for the period between May 1995 to November, 1998 the liability of which the Government has accepted while taking over the erstwhile Corporation with interest at the rate of 9 per cent from the due date till the date of payment and the same shall be paid within a period of three months from today, failing which, it will be open for the petitioner to move this Court for further directions including for contempt. It is clarified that in case the Government makes payment within three months the rate of interest on the arrears of salary will be 8 per cent.