Laxmi Pathak, wife of Late Sobha Kant Pathak vs The State of Bihar.

Heard learned counsel for the petitioner; State of Bihar; State of Jharkhand; Accountant General, Bihar and the State Bank of India.

Today, it is admitted position that the amount of the petitioner has been cleared. However, learned counsel for the petitioner submitted that one grievance which remains is of interest for the period 28.12.2011 till the payment was made on 30.06.2017.

Learned counsel for the petitioner submitted that since the money was received from the Government and lying with the State Bank of India, whatever interest was earned from the said amount by the State Bank of India be credited in her account.

Learned counsel for the State Bank of India does not oppose. However, he submitted that the same would be done, if already not done.

Having considered the matter, the writ petition stands disposed off with a direction to the respondent no. 13 to ensure that whatever interest has been earned on the amount of the petitioner for the period 28.12.2011 to 30.06.2017 be calculated and credited in the account of the petitioner within four weeks from the date of production of a copy of this order before the respondent no. 13, if already not paid.