RAM SAGAR PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Shyameshwar Dayal, counsel for the petitioner and the J.C. to G.A. I representing the State.

(2.) THIS writ petition was filed seeking payment of certain contractual dues. Admittedly, a larger part of the petitioner's claim has been paid to him but Mr. Dayal pressed this writ petition for the smaller amount that was deducted and interest for delayed payment.

(3.) ON hearing counsel for the parties, I am satisfied that the petitioner's claim on this score has substance and it deserves to be allowed. The concerned authorities, the District Magistrate, Begusarai in particular, is directed to pay interest to the petitioner on the sum of Rs. 3,14,450 at the rate of 7% per annum.