Indu Bhushan Verma vs The State Of Bihar And Ors
2021 Latest Caselaw 5774 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
             Civil Writ Jurisdiction Case No.10794 of 2006
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Indu Bhushan Verma, aged about 60 years, son of Late Achyutanand Verma, Resident of Mohalla-Amarudi Gali, Arya Kumar Road, Police Station- Kadamkua, District & Town-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Industry Department, Government of Bihar, Patna.

2. The Industrial Development Commissioner, Department of Industry, Government of Bihar, Patna.

3. The Managing Director, Bihar State Small Industries Corporation Ltd., Indra Bhawan IIIrd Floor, Ram Charitra Singh Path, Boring Road Patna.

4. The Regional Provident Fund Commissioner, Employee Provident, Road No. 6, R. Block, Patna.

5. The Divisional Manager, Life Insurance Corporation of India, P.S. & G. Section, Frazer Road, G.P.O. Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Amrendra Kumar Sinha, Advocate For the Respondent No. 4 : Mr. Jai Prakash Verma, Advocate For the Respondent No. 3 : Mr. Kumar Ravish, Advocate For the Respondent LIC : Mr. Nilanjan Chatterjee, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 02-12-2021

Heard learned counsels for respective parties.

Learned counsel for the respondent no. 3 submitted that

respondent-company was wind up on 04.10.2012 and Official

Liquidator was appointed. Official Liquidator, Aprajit Barua

communicated that the petitioner is entitled for the claim.

In the light of the communication dated 01.12.2021 of

the Official Liquidator, High Court, Patna, the present petition

stands disposed off.

Patna High Court CWJC No.10794 of 2006 dt.02-12-2021

Therefore, the Official Liquidator is hereby directed to

settle the petitioner's financial dues. It is made clear that petitioner

is entitled to interest @ 12% per annum on all retiral benefits

including arrears of pay, if any, in the light of the Hon'ble Apex

Court decision in the case of Vijay L. Mehrota vs. State of Uttar

Pradesh and Ors. reported in (2001) 9 SCC 687.

(P. B. Bajanthri, J) Vikash/-

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