A.N. Sinha Institute Of Social ... vs Bipin Bihari Mandal
2021 Latest Caselaw 4681 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                         Letters Patent Appeal No.312 of 2020
                                            In
                   Civil Writ Jurisdiction Case No.11042 of 2019
     ======================================================

1. A.N. Sinha Institute of Social Studies, Patna through its Registrar.

2. Director, A.N. Sinha Institute of Social Studies, Patna.

... ... Appellant/s

Versus

1. Bipin Bihari Mandal Son of Late Gopal Chandra Mandal, resident of flat No. 18, Vishal Kunja Apartment, Kazipur, Road No. 4, Police Station- Kadamkuan, District - Patna, Pin code - 800004

2. The State of Bihar through the Principal Secretary, Education Department, Bihar, Patna.

3. Accountant General, Bihar, Patna.

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

For the Appellant/s : Mr.Sanjeev Kumar, Advocate For the Respondent/s : Mr.Ajay Kumar Rastogi (AAG 10) Mr. Arun Kumar Arun, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

(The proceedings of the Court are being conducted by Hon'ble the Chief Justice/Hon'ble Judges through Video Conferencing from their residential offices/residences. Also the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)

Date : 16-09-2021

This appeal is directed against the judgment/order

dated 17.06.2020 passed in C.W.J.C. No. 11042 of 2019, titled

as Bipin Bihari Mandal Vs. The State of Bihar& Ors., by a

learned Single Bench of this Court.

It is not in dispute that the amount of gratuity was Patna High Court L.P.A No.312 of 2020 dt.16-09-2021

also due and payable to the employee along with other dues.

The total sum of Rs. 2,50,000/- was not paid within time.

As such, we do not find any fault with the

impugned judgment/order whereby the writ petitioner is held

entitled to the component of interest thereupon.

The appeal is dismissed on merits, more so in view

of the law laid down in Jogendrasinhji Vijaysinghji Vs. State of

Gujarat and others, (2015) 9 SCC 1.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

K.C.Jha/-

AFR/NAFR
CAV DATE
Uploading Date          17.09.2021
Transmission Date