RAM BACHAN SINGH Vs. BIHAR SCHOOL EXAM BOARD

JUDGEMENT

(1.) HEARD both the parties.

(2.) IN June, 1984, Group Insurance Scheme was introduced by the Board and at that stage, the Board held out that interest on the amount deducted from the salary of its employees shall carry interest at the rate of twelve and half percent per annum.

(3.) THE Board is proposing to pay only such money as Life Insurance Company is now proposing to pay. This has resulted in filing the present writ petition.