BRAJ KISHORE ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to AAG 10 for the State and Mr. P. K. Verma, learned senior counsel along with Mr. Anil Kumar Verma, learned counsel for the Bihar State Road Transport Corporation (hereinafter referred to as the 'Corporation').

(2.) The Administrator as well as the Chief Accounts Officer of the Corporation are also present.

(3.) Yesterday, show cause had been filed on behalf of the Corporation bringing on record the order dated 09.09.2019 passed Patna High Court MJC No.777 of 2018 dt.18-09-2019 by the Chief Accounts Officer of the Corporation in the present case in terms of the order of the Court dated 05.05.2016 passed in CWJC No. 1059 of 2016. However, there was a provision made in the order that though the amount of interest for late payment, Rs. 3,05,549/- was found payable but the payment of the same was withheld on account of the petitioner being accused in a criminal case.