AHSANUDDIN AMANULLAH,J. - (1.) Heard learned counsel for the petitioner; State and B.R.A. Bihar University (hereinafter refereed to as the 'University').
(2.) The petitioner has moved the Court for the following relief: "That this is an application for issuance of a writ in the nature of certiorari to quash the letter no. 1455 dated 21.10.2014 issued under the signature of Director, Higher Education, Govt. of Bihar, Patna and also to quash the letter no. legal/64 dated 30.09.2015 issued under the signature of the Vice Chancellor of Bhim Rao Ambedkar Bihar University, Muzaffarpur by which it has been held that the University is unable to pay the claim of interest payment on paid amount to the petitioner and further for issuance as a consequential writ in the nature of mandamus directing and commanding the respondent authorities to make payment of due amount of interest on the delayed payment of admissible amount paid to the petitioner and/or for issuance any other writ/writs, order/orders, direction/directions which seem just and equitable in the facts and circumstances of the case."
(3.) The claim of the petitioner in the present writ application is only for interest over and above what he has received, on account of delayed payment of his dues. He has also placed reliance on a decision of a co-ordinate Bench of this Court in C.W.J.C. No. 7375 of 2006 and analogous cases dated 03.03.2008, in which the Court had observed that the respondent authority will consider paying additional 5% interest on account of delayed payment if pension has remained unpaid for a longer time.;