STATE OF BIHAR; COMMISSIONER-CUM-SECRETARY DEPTT OF REVENUE AND LAND REFORMS, GOVT OF BIHAR; FINANCE COMMISSIONER GOVT OF BIHAR; DIRECTOR OF PROVIDENT FUND FINANCE DEPTT , PANT BHAWAN, BAILEY ROAD, PATNA; DISTRICT PROVIDENT FUND OFFICER, BHAGALPUR; SETTLE Vs. SHALENDRA KUMAR SINGH; ACCOUNTANT GENERAL (A & E), BIHAR, PATNA

JUDGEMENT

(1.) State is in this Appeal against the judgment and order dated 20.04.2010 passed in C.W.J.C. No. 1683 of 2005 (Shailendra Kumar Singh Vs. The State of Bihar and Others)

(2.) Heard learned counsel for the appellantsState and learned counsel for the respondent-writ petitioner, and with their consent this appeal is being disposed of at this state itself.

(3.) The controversy in the present case relates to the payment of interest in respect of the GPF Account of the State Government employees. The learned Single Judge held that, in view of the decision of the State Government, the writ petitioner having made deposit, he would be entitled to receive interest @ 12.5%, whereas, the State Government contends that the writ petitioner/respondent having defaulted in the deductions, he would be entitled to interest only at 10.5%. In our view, learned Single Judge is substantially correct, but certain clarifications are required.