FAIYAZ AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) Short question for consideration in the present petition is whether petitioner is entitled to interest on arrears of salary or not. The petitioner's claim was for arrears of salary during the period from 17/5/1996 to 30/11/1998. On certain allegations, he was subjected to disciplinary proceedings and it was concluded in exoneration on 29/9/2008. For the first time, petitioner submitted application/representation demanding arrears of salary for the intervening period from 17/5/1996 to 30/11/1998 in the year 2014. Due to inaction, petitioner was compelled to approach this Court. Thereafter, arrears of salary was calculated at Rs.3,00,274.00 (Rupees Three Lakh Two Hundred Seventy Four) and it was disbursed on 2/11/2018. In the meanwhile, petitioner has attained the age of superannuation and retired from service on 31/1/2015.