Jharkhand High Court
Ramdular Dehri vs The State Of Jharkhand And Anr on 17 June, 2016
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 177 of 2014
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Ramdulal Dehri ... Petitioner
-Versus-
The State of Jharkhand & others ... Opposite Parties
CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA
...
For the Petitioner :- M/s. Arshad Hussain & Haider Ali, Advocates.
For the Opp. Parties :- JC to A.A.G.
...
06/17.06.2016: Heard learned counsels for both the sides.
Learned counsel for the opposite parties has submitted that payments have been made and order has been complied with.
Learned counsel for the opposite parties has also indicated Annexure-A of the show-cause dated 16.05.2016, which is a photostat copy of the order of the Apex Court, wherein, it was directed that payments of arrears to the employees shall be done in a phased manner. However, it seems issue of interest is not reflected in this order.
Learned counsel for the petitioner, however, has submitted that he is relying upon the case of "Zahid Hussain & Ors. Vs. State of Jharkhand & Anr. [W.P.(S) No. 2774/2004] which went up to the Apex Court. Learned counsel for the petitioner has submitted that petitioner is entitled to get interest @ 10% per annum as directed by the Single Judge.
Learned counsel for the opposite parties seeks and is allowed time to get instruction in the matter.
Put up this case on 29th July, 2016.
(Ratnaker Bhengra, J.) S.B.