Jharkhand High Court
Pancham Singh & Anr vs State Of Jharkhand & Ors. on 26 March, 2010
Author: Amareshwar Sahay
Bench: Amareshwar Sahay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.S. No. 6777 of 2006
1. Pancham Singh
2. Madhusudan Prasad................. Petitioners.
Versus
1. State of Jharkhand
2. The Director, (Primary Education), Human Resource Development
Department, Ranchi
3. The District Superintendent of Education, Ranchi
4. The District Provident Fund Officer, Ranchi ..................Respondents.
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Coram: Hon'ble Mr. Justice Amareshwar Sahay
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For the petitioner : Mr. Sanjay Kumar Pandey, Advocate
For the Respondents : Mr. JC to GPIII
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4/26.03.2010Heard the parties and with their consent this writ application is being disposed of at this stage itself.
The petitioner no. 1 retired from service on 31/01/2002 whereas petitioner no. 2 retired from service on 31/05/2002. They have filed this application for direction to the respondents to pay interest on principal amount of differences of revised pay scale for the period from 01/01/1971 to 31/03/1973 as per the rate of G.P.F. amount in the light of the order dated 30/04/2003 passed in L.P.A. No. 651 of 2002.
By filing a counter affidavit as per the direction of this Court it is stated that the amount legally due to the petitioners, has already been paid to them.
However, the learned counsel for the petitioners submit that petition no. 1 namely, Pancham singh has not been paid the entire amount of his claim.
Considering the facts stated above and in view of the fact that admittedly the interest amount has already been paid to the petitioners, this writ petition is being disposed of by giving liberty to the petitioner no. 1 that if he has been left with any other grievance regarding nonpayment of his claim, he may represent the District Superintendent of Education, Ranchi (Respondent no.3) stating in detail about his claim and grievance alongwith supporting documents, if any, within a period of two weeks from today. If such a representation is filed by the petitioner within the aforesaid period, the District Superintendent of Education, Ranchi shall consider the claim of the petitioner no. 1 and shall pass an appropriate reasoned order in accordance with law within a period of eight weeks from the date of filing of such application.
With the above observations and directions, this writ petition stands disposed of.
(Amareshwar Sahay, J) Mukund/