BIHAR PUBLIC SERVICE COMMISSION Vs. NEMI CHAND VIJAY

JUDGEMENT

(1.) Bihar Public Service Commission (in short, 'BPSC') is in appeal against the order dtd. 19/6/2012 passed in WP(S) No.2352 of 2005 by which the appellant has been directed to pay Rs.2,00,000.00 as compensation for delay of 21 years in payment of a part of post-retiral benefits to the writ petitioner who is the respondent No.1 before us.

(2.) By an order dtd. 13/2/2013, the operation of the writ Court's order was stayed by a co-ordinate Bench of this Court.

(3.) The respondent No.1 superannuated from service with effect from 1/2/1984 and a part of the pensionary benefits were paid to him pursuant to the direction issued in CWJC No. 522 of 1995(R). The respondents therein were directed to pay interest at the rate of 12% on the payment due and payable to the respondent No.1 with litigation cost of Rs.10,000.00.