Rajesh Kumar Singh vs State Of Jharkhand
2023 Latest Caselaw 747 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cont. Case (Civil) No. 278 of 2022
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Rajesh Kumar Singh .... .... Petitioner(s).

Versus

1. State of Jharkhand

2. Pawan Kumar .... .... Respondent(s)

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Mr. U.K. Choubey , Advocate For the Respondent : Mr. Priyadarshi GP-VI

04/10.02.2023 Counsel for the petitioner submits that retiral benefits of the petitioner has been paid but the statutory interest has not been paid.

Considering the said submission, I am not inclined to proceed further this contempt application. Thus, the contempt proceeding is dropped.

However, liberty is given to the petitioner to approach the appropriate respondents claiming interest on the delayed payment. If such application is filed an appropriate order will be passed taking into consideration the judgment of the Hon'ble Supreme Court which deals with delay in extending retiral benefits.

(ANANDA SEN , J) anjali/cp2