PANCHAM SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties and with their consent this writ application is being disposed of at this stage itself.

(2.) The petitioner no. 1 retired from service on 31/01/2002 whereas petitioner no. 2 retired from service on 31/05/2002.

(3.) They have filed this application for direction to the respondents to pay interest on principal amount of differences of revised pay scale for the period from 01/01/1971 to 31/03/1973 as per the rate of G.P.F. amount in the light of the order dated 30/04/2003 passed in L.P.A. No. 651 of 2002.