MOST. SURYAMANI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the Bihar State Road Transport Corporation (hereinafter referred to as the 'Corporation'). Nobody appears on behalf of the State.

(2.) The petitioners have moved the Court alleging non-compliance of the order dated 22.10.2014 passed in MJC No. 4167 of 2013.

(3.) The order required the Corporation to make payment of interest in respect of delayed payment of CPF accumulation on compound interest basis. The operative portion reads as under: