Patna High Court
Chandra Shekhar Pd. Singh vs The State Of Bihar & Ors on 5 May, 2016
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13433 of 2015
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Jitendra Narain Singh S/o late Raghubir Prasad Singh R/o Village- Mohanpur ,P.s
Barahat ,District Banka
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department ,Government of
Bihar, Patna.
2. The Administrator ,Bihar State Road Transport Corporation pariwahan Bhawan,
Birchand patel Marg, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 13821 of 2015
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Mostt. Yashoda Devi W/o Late Ramashankar Prasad R/o Mohalla - Kishan
Colony, Faze - 2, Post - Anisabad, P.S. Phulwari - Distt. - Patna 2
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 15069 of 2015
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Chandra Shekhar Pd. Singh S/o Late Aditya Prasad Singh At 6 Post- Barauhna, P.S.
Chandi, Distt- Nalanda.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna.
3. The Chief Accounts Officer cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 15390 of 2015
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Surya Kumar Pandey S/o Late Mahesh Pandey R/o Mohalla - Sarvodaya Colony
Diwan Mohalla Patna City, P.S. Khajkalla, District Patna.
Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 2
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Bircand Patel Marg, Patna.
3. The Chief Accounts Officer cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 17150 of 2015
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1. Ram Pukar Rai S/o Late Mangar Rai, R/o Mohall- Juran Chhapra, Road No.4,
P.S. Brahmpura, Distt- Muzaffarpur.
2. Suresh Pd. Singh S/o Late Lakhindra Narayan Singh, R/o Mohalla- Nayatola,
Vishali Niwas, Technical Chouk, P.S.- Kazimohammadpur, District- Muzaffarpur.
3. Babu Lal Bhagat S/o Khobhari Bhagat, R/o Village- Bishunpur Pandey, Vaya-
Kanti, Distt- Muzaffarpur.
4. Raj Kishore Singh S/o Late Sri Ram Lochan Singh, R/o Village- Muradpurtola,
P.S.- Dumra, Distt- Sitamarhi.
5. Ram Narayan Rai S/o Late Rajnandan Rai, R/o Village- Gugli, P.S. Aurai, Distt-
Muzaffarpur.
.... .... Petitioners
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 17480 of 2015
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Jaydeo Mishra son of late Baidyanath Mishra, R/o village & P.S. Sono, District
Jamui...... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna
3. The Chief Accounts Officer cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 3
with
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Civil Writ Jurisdiction Case No. 17806 of 2015
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Doman Rai S/o Late Dwarika Rai, R/o Village + Post- Ghataro, P.S. Karshaha,
Distt- Vaishali
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna
3. The Chief Accounts Officer cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 17918 of 2015
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Chandrika Singh S/o Late Ram Balak Singh R/o Village + Post + P.S. Govind Chak
More Sonepur, Distt - Vaishali.
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Bircand Patel Marg, Patna.
3. The Chief Accounts Officer cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 17951 of 2015
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Rama Kant Sharma Son of Late Nand Kumar Sharma, R/o Village - Navin Nagar,
Nawada Post & P.s. Nawada, District - Nawada.
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Fairwahan Bhawan,
Birchand Patel Marg, Patna
3. The Chief Accounts Officer cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 4
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 17974 of 2015
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Kesho Prasad, S/o Late Mahabir Prasad, R/o Mohalla- South Chandmari Road
No.2, Post- Lohia Nagar, P.S.- Kankarbagh, District- Patna.
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna.
3. The Chief Accounts Officer cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 18174 of 2015
===========================================================
Prem Shankar Singh S/o Late Jagish Singh R/o Village- Gamharia, P.S.- Mejganj,
District- Sitamarhi.
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna.
3. The Chief Accounts Officer cum Financial Advisor, Bihar Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 19301 of 2015
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Lala Om Prakash S/o Late Shiv Narayan Sao, R/o Village- Chhoti Rukunpura,
Post- Bihar Bhetnari College, P.S.- Hawai Adda, Distt- Patna
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna
Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 5
3. The Chief Accounts Officer cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 19862 of 2015
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Mostt. Bimla Kumari W/o late Devendra Prasad Singh R/o Village- Nai Pokhar,
P.S Rajgir, Distt-Nalanda..
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department , Government of
Bihar,Patna.
2. The Administrator, Bihar State Road Transport Corpotation, Pariwahan Bhawan,
Birchand Patel Marg, Patna
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road Transport
Corpotation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 44 of 2016
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Hridayanand Mishra S/o Late Sheopoojan Mishra R/o Mohalla - Wachaspati Nagar
Colony, P.S. Bahadurpur, District - Patna
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna
3. The Chief Accounts officer Cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 136 of 2016
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Yaddu Prasad S/o Late Shiv Narayan Sao R/o village - Chhoti Rukunpura, Post
Bihar Bhetnari College, P.S. Hawai Adda, Distt. - Patna
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna
Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 6
2. The Administrator, Bihar State Road Transort Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna
3. The Chief Accounts officer Cum Financial Advisor, Bihar State Road Transort
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 741 of 2016
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Rajendra Prasad Singh S/o late Ram Ratan Singh R/o Village+ Post -Dara, Vaya-
Bhagwanpur, P.s Bhagwanpur, Distt- Begusarai.
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna.
2. The Administration , Bihar State Road Transport Corporation Pariwahan
Bhawan, Birchand Patel Marg, Patna null null
3. The Chief Accouts Officer cum Financial Advisor, Bihar State Road Transport
Corporation Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 1059 of 2016
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Braj Kishore Roy S/o Late Laxmi Narain Roy, R/o at+Post- Patsa, P.S.- Hasanpur,
District- Samastipur.
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna.
3. The Chief Accounts Officer cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 1708 of 2016
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Kameshwar Prasad Singh S/o Late Raja Ram Prasad r/o Mohalla - South Mandiri,
P.S. Budha Colony, Distt. Patna.
.... .... Petitioner
Versus
Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 7
1. The State of Bihar through the Secretary, Transport Deprtment, Government of
Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Bircand Patel Marg, Patna.
3. Krishn Kant Chaube, the Financial Advisor cum the Chief Accounts Officer,
Bihar State Road Transport Corporation, Bir Chand Patel Marg, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 1924 of 2016
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Brajnandan Prasad S/o Sri Lalmani Singh R/o village - Mauri, P.S. Haspura, Distt.
- Aurangabad
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Transport Department, Government of
Bihar, Patna
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Marg, Patna
3. The Chief Accounts Officer Cum Financial Advisor, Bihar State Road Transport
Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
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Appearance :
(In CWJC No.13433 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Ms Archana Prasad, AC to SC16
For BSRTC: Mr. P.K. Verma, Sr. Advocate
Mr. Nand Kumar Singh, Advocate
(In CWJC No.13821 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. P.K.SINGH, SC12
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.15069 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. S.K.MANDAL, SC24
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.15390 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. KUMAR PRIYA RANJAN, SC23
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.17150 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. S.S. PRASAD- SC10
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.17480 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 8
For the State : Mr. AJAY BIHARI SINHA, SC19
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.17806 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For State : Mr. ROY SHIVAJEE NATH, AAG3
For BSRTC: Mr. P.K. Verma, Sr. Advocate
Mr. Mankeshwar Tiwary, Advocate
(In CWJC No.17918 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. UMA SHANKAR, GP4
For BSRTC: Mr. P.K. Verma, Sr. Advocate
Mr. Jainendra Kumar Sinha, Advocate
(In CWJC No.17951 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. S.K. SINHA- GP15
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.17974 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. N.K. SINGH, Mr. GP26
For the BSRTC : Mr. P.K. Verma, Sr. Advocate
Mr. Arvind Kumar, Advocate
(In CWJC No.18174 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. PURNENDU SINGH- GP27
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.19301 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. A. UJJWAL, SC25-
For BSRTC: Ms Jahan Ara, Advocate
(In CWJC No.19862 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. KUNDAN BAHADUR SINGH, SC22
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.44 of 2016)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. KUMAR MANISH, SC21
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.136 of 2016)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : DR. A.K. U PADHYAYA, SC20
For the BSRTC: Mr. Padma Deo Narayan, Advocate
(In CWJC No.741 of 2016)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. RAJU GIRI, GP30
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.1059 of 2016)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : SMT. GEETA KUMARI, GP28
For BSRTC: Mr. P.K. Verma, Sr. Advocate
(In CWJC No.1708 of 2016)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr.ANIL KUMAR, GP23
Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 9
For BSRTC: Mr. Suman Kumar Jha, Advocate
(In CWJC No.1924 of 2016)
For the Petitioner/s : Mr. Jai Prakash Verma
For the State : Mr. SANJAY PANDEY, GP21-
For BSRTC: Mr. Saroj Kumar Sharma, Advocate
===========================================================
CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL JUDGMENT
Date: 05-05-2016 Learned counsel for the petitioners is permitted to make necessary correction in the brief.
Heard the parties.
Learned counsel for the petitioners has categorically stated that in all the cases the petitioners seek payment of interest at the applicable rate on Contributory Provident Fund (hereinafter to be referred to as "CPF") calculated till its payment to them.
It is contended that the issue is no longer res integra as the same stands decided vide Annexure 1, which is an order dated 21-03- 2013 passed in C.W.J.C. No. 9207 of 2012 holding that the employees are entitled for such interest on delayed refund of their CPF accumulations.
The decision of the learned Single Judge was put to challenge in Letters Patent Appeal No. 1625 of 2013 in which the Division Bench refused to interfere with the same. The matter travelled up the Supreme Court as the Bihar State Road Transport Corporation(hereinafter to be referred to as "the Corporation") had Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 10 filed Special Leave to Appeal (C) No. 14559/2014. The Apex Court has also dismissed the petition in limine vide Annexure 3. Thereafter, the decision was taken by the Corporation to make payment of the CPF amount of the petitioner Sadanand Jha and 55 other employees vide Annexure 4 dated 20.10.2014.
Now the petitioners have raised an issue that similar payment should be made to them also.
It is contended that several writ petitions have been disposed of by different Coordinate Benches of this Court and one decision dated 07.08.2015 rendered in C.W.J.C. No. 15166 of 2014(Uttam Kumar Singh v. The State of Bihar and others) and other analogous cases has been appended as Annexure 6.
At the time of hearing, learned counsel for the petitioners has produced other identical orders also for perusal of this Court. He has also produced a letter issued vide memo no. 34 dated 10.02.2016 containing the decision of the State Government sanctioning 318.24 crores rupees and making it available to the Corporation for the purpose of payment of post-retiral dues to the retired employees. Let it be taken in the record.
Accordingly, this Court does not have any reason to deviate from cursus curiae in the matter and take a different stand.
As a result, these writ applications are also disposed of in Patna High Court CWJC No.13433 of 2015 dt.05-05-2016 11 terms of Annexure 6, which is an order passed by a Coordinate Bench of this Court dated 07.08.2015 without going into the individual fact of each of the cases with following direction:
Let the petitioners file their representations to the Financial Advisor-cum-Chief Accounts Officer of the respondent-Corporation. They will state in clear terms that they have never moved the High Court on any earlier occasion and there is no judicial pronouncement in their cases with regard to payment of CPF and interest thereon. On such representation having been filed within a period of four weeks, let the same be verified by the respondent-Corporation and due payment of interest after calculation be made in terms of the aforesaid order of this Court within a period of three months thereafter as has been held in the aforesaid case and the same should be credited directly in the accounts of the petitioners.
It is made clear that if the cases are found inadmissible then a reasoned order would be required to be passed by the Financial Advisor-cum-Chief Accounts Officer of the respondent-Corporation.
(Dr. Ravi Ranjan, J) SC/-
AFR/NAFR CAV DATE NA Uploading Date 20.05.2016 Transmission NA Date