VISHWA NATH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent State.

(2.) The appellant is aggrieved by the impugned order dated 1.2.2019, passed by the Hon'ble Single Judge, in WP(S) No.7750 of 2017, whereby, the petitioner was denied the interest on the amounts of gratuity and leave encashment, for the period they were illegally recovered from the petitioner, till the date of the order passed by the High Court to refund the same, but the same was allowed only from the date of the order passed by the High Court to refund the same, since there was a delay in making of refund.

(3.) This appeal is filed after a delay of 44 days, and for condonation of the delay, I.A. No. 4006 of 2019 has been filed.