S.J.MUKHOPADHAYA, J. - (1.) ALL these cases relate to payment of retiral benefits of the employees of the State Electricity Board.
(2.) THE petitioners retired from the services of the then Bihar State Electricity Board (State Electricity Board for short), prior to 1st April, 2001, except one. They having not paid the retiral benefits and other dues have moved before this Court. The Jharkhand State Electricity Board (JSEB for short) and the present Bihar State Electricity Board (BSEB for short) are raising finger on one or other to suggest that the other authority is liable to pay.
(3.) WP (S) No. 1853 of 2002 was taken up on 21st March, 2002, when both JSEB and BSEB raised finger on each other to suggest that the other p.y is liable to pay the benefit. The "Court while intended to hear and decide the issue made clear that the authority who will be liable to pay GPF and GSS, will be also liable to pay penal interest, apart from statutory interest and heavy cost. It was not opposed by the counsel for the BSEB and JSEB.;