STATE OF JHARKHAND Vs. BIJAY KUMAR SINHA

JUDGEMENT

(1.) The instant intra-court appeal preferred under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 7/7/2021 passed by the learned Single Judge of this Court in W.P.(S) No. 504 of 2019, whereby and whereunder, the learned Single Judge has passed the order commanding upon the respondent/writ petitioner to pay interest @ 8% per annum from 1/1/2015 till the date of actual payment of amount in respect of the dues mentioned at sl. Nos.3 to 7 since the amount has been paid belatedly.

(2.) The brief facts, as per the pleading made in the writ petition, which require to be enumerated, read as hereunder:

(3.) Learned counsel for the respondents has submitted that the entire retiral dues has been paid, however, same has been paid at a belated stage. The learned Single Judge has appreciated the argument advanced on behalf of the parties and taking into consideration the fact that the amount as referred at sl. Nos. 3 to 7 of the Tabular Chart as under paragraph-4 of the impugned order, since has been paid belatedly, therefore, order has been passed directing the respondents to pay interest @ 8 % per annum from 1/1/2015 till the date of actual payment of the amount in respect of the dues mentioned at sl. Nos.3 to 7 of the said chart. The same is the subject matter of the instant intra-court appeal.