Nand Kishore Singh vs The State Of Bihar
2023 Latest Caselaw 5050 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.2414 of 2022
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Nand Kishore Singh, Son of Ramvaran Singh, Resident of Ward No. 9, Lodipur Fatikwara, P.O. - Basudeopur Chandel, P.S. - Mahnar, District - Vaishali at Hajipur, the retired Peon, R.N. College, Hajipur, District - Vaishali at Hajipur.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Education Department, Government of Bihar, Patna.

3. The Director Higher Education, Education Department, Government of Bihar, Patna.

4. The Vice Chancellor, B.R.A. Bihar University, Muzaffarpur.

5. The Registrar, B.R.A. Bihar University, Muzaffarpur.

6. The Finance Officer, B.R.A. Bihar University, Muzaffarpur.

7. The Principal, R.N. College, Hajipur, District - Vaishali at Hajipur.

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

For the Petitioner/s : Mr.Vijay Kumar Singh, Advocate. For the State : Mr. Kumar Kamal Nayan, AC to SC-28. For the University : Mr. Vivekanand Singh, Advocate. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 04-10-2023 Heard Mr. Vijay Kumar Singh, learned counsel

appearing on behalf of the petitioner; Mr. Kumar Kamal Nayan,

learned AC to SC-28 for the State and Mr. Vivekanand Singh,

learned counsel for the B.R.A. Bihar University.

2. Learned counsel appearing on behalf of the

petitioner informs this Court that the grievance of the petitioner

has already been redressed, however, interest on account of

delayed payment has not been paid to the petitioner.

Patna High Court CWJC No.2414 of 2022 dt.04-10-2023

3. Considering the submission made on behalf of

the petitioner, the writ petition stands disposed of. However, it is

made clear that the petitioner is entitled for interest on account

of delay in making payment from the date the petitioner is

entitled till the date of payment in accordance with law.

(Purnendu Singh, J) mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          04.10.2023
Transmission Date       N.A.