BHAGWAN PRASAD SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) IN all these cases claims and grievances of the petitioners are almost same and similar and the respondents are also the same. Some of the petitioners had retired as assistant teachers and some as headmasters from primary/middle schools situated within the district Jehanabad which has been bifurcated from erstwhile, Gaya district. In some of the cases grievances are in three folds. (i) That the petitioners have not received their G.P.F. accumulated amounts with statutory interest for the period prior to December, 1976 when such accumulations and accounts were being maintained and kept by the District Superintendent Education, Gaya. (ii) For payment of arrears of salary from 1.1.1971 to 31.3.1973, which as per the Government resolutions had been deposited with the G.P.F. accounts of the individual teacher and were to be paid at the time of their retirement along with interest, had not been paid. In some of the cases there is third prayer to the effect that an amount of Rs. 1,000/ - had been deducted from the gratuity amount or rather kept in abeyance, which should be disbursed immediately with interest. Various such cases have been filed before this Court and in a batch of cases i.e. C.W.J.C. No. 11916/2001 and others a Bench of this Court has passed an order on 19.11.2001. It is submitted from the side of the petitioners that these cases should also be disposed of by the same direction given in that batch cases as the claims of the petitioners are almost same and similar.

(3.) WHEN the claims and reliefs claimed are similar and of the same nature, these writ petitions are disposed of directing the individual petitioners to file representations before the District Superintendent Education, Jehanabad, and also District Superintendent Education, Gaya within a period of six weeks from this date along with a copy of this order and those representations should be disposed of by the respective District Superintendent Education within a period of four weeks next thereafter on giving personal hearing to the individual petitioners. The amounts which had been accumulated are still lying with the District Superintendent Education, Gaya and the same should be transferred to District Superintendent Education, Jehanabad, from where payments are to be made within a period of eight weeks along with the statutory interest from the date of due till the date of realisation.