Chandrawati Devi vs Tilka Manjhi Bhagalpur ...
2023 Latest Caselaw 3443 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.681 of 2023
     ======================================================

Chandrawati Devi Wife of Late Bhagirath Prasad Singh Resident of Village Pandarak, Tola Char Ghar, P.S. Pandarak, District Patna.

... ... Petitioner/s Versus

1. Tilka Manjhi Bhagalpur University, Bhagalpur through the Vice Chancellor

2. The Vice Chancellor, Tilka Manjhi Bhagalpur University, Bhagalpur.

3. The Registrar, Tilka Manjhi Bhagalpur University, Bhagalpur.

4. The Finance Officer, Tilka Manjhi Bhagalpur University, Bhagalpur.

5. Principal, Deoghar College, Deoghar P.S. Deoghar, District Deoghar (Jharkhand)

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

For the Petitioner/s : Mr.Devendra Prasad Singh, Advocate. For the Respondent/s : Mr.Ashhar Mustafa, Advocate. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 01-08-2023 Heard Mr. Devendra Prasad Singh, learned counsel

appearing on behalf of the petitioner and Mr. Ashhar Mustafa,

learned counsel for the Tilka Manjhi Bhagalpur University.

2. Learned counsel appearing on behalf of the

petitioner informs that all the retiral dues have been paid to the

petitioner, however, petitioner is still aggrieved for non-payment

of statutory interest on account of delayed payment.

3. The writ petitioner is aged about 93 years old

and considering his age, the Registrar of the University is

directed to do all the necessary formalities with respect to

payment of interest on delayed payment within a period of three Patna High Court CWJC No.681 of 2023 dt.01-08-2023

weeks from the date of communication of this order. In case he

finds that certain paraphernalia and certain forms are required to

be filled up by the petitioner, he must entrust a competent

officer to visit the petitioner in person and get all the formalities

done within the aforesaid period.

4. With the aforesaid observation and direction, the

writ petitions stands disposed of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          01.08.2023
Transmission Date       N.A.