Patna High Court - Orders
The Lalit Narayan Mithila University vs Ram Chandra Thakur on 24 February, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Sunil Dutta Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.196 of 2022
In
Civil Writ Jurisdiction Case No.3754 of 2021
======================================================
The Lalit Narayan Mithila University
... ... Appellant/s
Versus
Yogendra Roy @ Yogendra Ray
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 138 of 2022
In
Civil Writ Jurisdiction Case No.17279 of 2018
======================================================
The Lalit Narayan Mithila University
... ... Appellant/s
Versus
Ram Shankar Prasad Singh
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 163 of 2022
In
Civil Writ Jurisdiction Case No.249 of 2021
======================================================
The Lalit Narayan Mithila University,
... ... Appellant/s
Versus
Narayan Poddar Anand
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 193 of 2022
In
Civil Writ Jurisdiction Case No.349 of 2021
======================================================
The Lalit Narayan Mithila University
... ... Appellant/s
Versus
Bina Rai
... ... Respondent/s
======================================================
Patna High Court L.P.A No.196 of 2022(5) dt.24-02-2025
2/4
with
Letters Patent Appeal No. 205 of 2022
In
Civil Writ Jurisdiction Case No.21744 of 2018
======================================================
The Lalit Narayan Mithila University
... ... Appellant/s
Versus
Ram Chandra Thakur
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 196 of 2022)
For the Appellant/s : Mr. Shailesh Kumar, Advocate
Mr. Nadim Seraj, Advocate
Mr. Shailesh Kumar, Advocate
For the Respondent/s : Mr. Shri Naman Nayak, Advocate
Mr. Ranjan Kumar, Advocate
Mr. Shashi Bhushan, Advocate
(In Letters Patent Appeal No. 138 of 2022)
For the Appellant/s : Mr. Shailesh Kumar, Advocate
Mr. Nadim Seraj, Advocate
For the Respondent/s : Mr. Naman Nayak, AC to incharge AAG 13
Mr. Ranjan Kumar, Advocate
Mr. Shashi Bhushan, Advocate
(In Letters Patent Appeal No. 163 of 2022)
For the Appellant/s : Mr. Nadim Seraj, Advocate
Mr. Iqbal Asif Neyazi, Advocate
For the Respondent/s : Mr. Ranjan Kumar, Advocate
(In Letters Patent Appeal No. 193 of 2022)
For the Appellant/s : Mr. Iqbal Asif Niazi, Advocate
For the Respondent/s : Mr. Ajay Kr. Rastogi (Aag10)
(In Letters Patent Appeal No. 205 of 2022)
For the Appellant/s : Mr. Shailesh Kumar, Advocate
Mr. Nadim Seraj, Advocate
For the Respondent/s : Mr. Ranjan Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
5 24-02-2025Re : I.A. No. 1 of 2022 in LPA No. 196 of 2022 Heard I.A. No. 1 of 2022 filed for condonation of delay in filing LPA No. 196 of 2022. The order of the learned Single Judge dated 01.12.2021 has been assailed while Patna High Court L.P.A No.196 of 2022(5) dt.24-02-2025 3/4 presenting the LPA No. 196 of 2022 in the month of April, 2022. From the date of learned Single Judge order till 28.02.2022, COVID-19 period covers, therefore, delay would be for about 60 days.
2. For the reasons stated in the application read with the affidavit, delay stands condoned. I.A. No. 1 of 2022 is allowed.
3. Core issue involved in the present lis is whether respondent - Yogendra Roy is entitled to interest on Group Insurance-cum-Savings Scheme in the light of Government Policy decision dated 13.07.1985 read with its adoption by University-appellants on 27.07.1985 till retirement of respondent in the year 2011 @ 12.5 % or not ? Perusal of the Government policy dated 13.07.1985, it is evident that it is unclassified of extending benefit of Group Insurance-cum- Savings Scheme and interest @ 12.5 %. The University - appellants while adopting the State Government policy dated 13.07.1985 on 27.07.1985, they have not distinguished that they have adopted only extending the benefit of Group Insurance- cum-Savings Scheme to its employees. On the other hand, they have adopted the State Government policy dated 13.07.1985 in toto., therefore, prima facie, respondent is entitled to interest @ Patna High Court L.P.A No.196 of 2022(5) dt.24-02-2025 4/4 12.5 % on Group Insurance-cum-Savings Scheme from 27.07.1985 till his date of retirement.
4. At this stage, learned counsel for the appellants seeks time to clarify the position on the next date of hearing.
5. Relist these matters on 03.03.2025.
(P. B. Bajanthri, J) (Sunil Dutta Mishra, J) GAURAV S./-
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