SADHU SHARAN Vs. AMRENDRA NARAYAN YADAV

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the BRA Bihar University (hereinafter referred to as the 'University').

(2.) Supplementary show cause has been filed on behalf of the University bringing on record the calculation chart with regard to the payment made in terms of order dated 20.07.2017 passed in CWJC No. 18486 of 2015.

(3.) It is not disputed that payments have been made. However, learned counsel for the petitioner submitted that the statutory interest on the delayed payment of Gratuity of about Rs. 26,000/- has not been paid.