CHHAVINATH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner has approached this Court for a direction upon the respondents to pay statutory interest on the GPF amount.

(3.) The petitioner had retired from service from the post of carpenter on 31.1.2000. He filed his application for final withdrawal of GPF amount on 5.2.2002 and accordingly sanction letter dated 15.5.2002 for Rs. 1,49,528/- was issued in which interest for six months after the retirement was provided but no interest was paid for the period from the date of the application for withdrawal and the date of issuance of the authority letter for which period interest was calculated in the year 2008 and an authority letter dated 22.11.2008 for an amount of Rs. 3732/- was issued. The admitted position is that the petitioner did not receive the amount because it was defalcated in the office of the Executive Engineer, Respondent No. 4.