STATE OF BIHAR Vs. MOST.RABIYA KHATOON

JUDGEMENT

(1.) HEARD JC to SC 9 for the appellants.

(2.) BY the order impugned the learned Single Judge of this Court disposed of the writ application directing the authorities concerned to make payment of retiral dues admissible in law to the writ petitioner -respondent within a period of one month from the date of the order with interest of 18 per cent per annum.

(3.) LEARNED counsel appearing on behalf of the appellants, however, submitted that a sum of Rs. 6.87 lakhs was recoverable from the husband of respondent as the deceased husband had not returned the articles entrusted to him during his service tenure including a sum of Rs. 18,000/ - which he had taken as advance.