VINCENT BARAHI TOPPO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present application has been preferred for alleged deliberate violation of an order passed by this Court dated 1" February, 2010 in W.P. (S) No. 4133 of 2004. Learned counsel appearing for the applicant (original petitioner) submitted that the petitioner is not paid interest amount upon the delayed payment of gratuity, provisional pension, cash (unused leave) and leave salary, as stated in Annexure-2 to the memo of this contempt application. It is also submitted by learned counsel for the applicant that the aforesaid amounts were paid at much belated stage after the retirement of the present petitioner, which has taken place on 31st October, 1993 and, therefore, as directed by this Court, the respondents are bound to make the payment of interest upon delayed payment of all the aforesaid amounts.

(2.) Learned counsel for the respondents submitted that there is no violation of the order passed by this Court dated 1st February, 2010 in W.P. (S) No. 4133 of 2004 by the respondents.

(3.) Paragraph 2 of the order passed by this Court dated 1st February, 2010 in W.P. (S) No. 4133 of 2004 reads as under: