NRIPENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner;

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The grievance of the petitioner is that the GPF amount paid to his late father for the period 1989-1994 was with 10.5% interest, whereas, it should have been @ 12.5% interest and, thus, an amount of about Rs.36,000/- has been withheld.