STATE OF BIHAR Vs. UDAY KUMAR

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed by the State of Bihar challenging the order dtd. 14/8/2024 passed by the learned Single Judge in C.W.J.C. No. 12983 of 2022, whereby and whereunder the learned Single Judge has been pleased to direct the appellants to pay interest at the rate of 6% per annum on the delayed payment of salary of the petitioner's father, for the period from 1/7/1992 to 22/4/2003, till the date of actual payment, which was made on 23/3/2024.

(2.) The writ petition was filed by the petitioner, Uday Kumar, seeking the following reliefs:-

(3.) It is the case of the petitioner that his father was appointed as a Dresser-cum-Compounder in Government Polytechnic College, Gaya, and he died on 24/4/2003 while in service. It is further stated that there were outstanding dues towards the salary of his father for the period from July, 1992 to 22/4/2003.