- (1.) Learned counsel for the petitioners submitted that the petitioners are retired Teachers and they are not paid interest upon their provident fund running from 1st January, 1971 to 31st March, 1973.
(2.) Learned counsel for the respondents-State has submitted that they have no much objection, if the order is passed for the payment of the statutory interest upon the provident fund amounts.
(3.) In view of this limited submissions and looking to the narrow controversy and looking to the submissions made by the learned counsel for the respondents as well as order passed by the Division Bench of this Court, in L.P.A. No. 651 of 2002 dated 30th April, 2003, (against which S.L.P. Civil Petition filed by the State of Jharkhand has been dismissed vide order dated 26th July, 2004), I hereby, direct respondent no. 1 to make payment of the interest at the statutory rate of interest, upon the provident fund amounts to the petitioners for the period running from 1st January, 1971 to 31st March, 1973. This amount of interest shall be calculated and paid to the petitioners within sixteen weeks, from the date of receipt of a copy of an order of this Court.;