SARYUG SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court--Heard the counsel for the parties.

(2.) The appellant's claim is that he was entitled to revised pay-scale for the period from 1.1.1971 to 31.3.1973 and in fact the principle amount was paid to the appellant on 25.9.2004 and that amount paid to the petitioner-appellant was Rs. 3,462/-.

(3.) It is submitted that it was a Government decision to deposit the said amount in the Provident Fund Account so that the amount may be paid to the employee with interest payable on Provident Fund at the time of retirement. The petitioner was paid the principle amount, but he has not been paid the interest threreon. It is submitted that in identical facts and circumstance a Division Bench of this Court in the Case of Hare Ram Pandey v. State of Jharkhand, in L.P.A. No. 651 of 2002 observed that- it was the duly of the State to pay the interest and because of the default committed by the State, the employee cannot be made to suffer.