RISHIDEO OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) WHILE State Government increased the salary due to the petitioners for the period 1st January, 1971 to 31st March, 1973, it decided that instead of paying the difference of salary for the said period to the petitioners in cash, will deposited the same in the Provident Fund accounts of the petitioners. However, the same was not deposited. After the petitioners retired such difference of salary together with 6% simple interest has been paid to the petitioners. When the State Government decided that such difference will be deposited in the Provident Fund accounts of the petitioners it held out to the petitioners that such difference will carry interest at the rate and in the manner as applicable to the Provident Fund account. The State Government is bound by such promise.

(2.) IN those circumstances the application is disposed of by directing the respondents to pay such difference together with interest as applicable to Provident Fund and in the manner the same is to be calculated from the date such difference was to be deposited in the Provident Fund account of the petitioners until the date the difference was returned to the petitioners, less the amount already paid to the petitioners within a period of three months from today. Equivalent Citation:2007 -PLJR -1 -31