PARAS NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both these writ petitions, the question involved is common and thus, with consent of parties, they have been heard together for disposal by a common order.

(2.) IN these writ applications, the grievance of the petitioners, who initially were appointed in the Schools run by the District Board which were later taken over by the Government as Government Schools with effect from 1.1.1971 by virtue of the provisions, contained in section 3 of the Bihar Non -Government Elementary Schools (Taking Over of Control) Act, 1976, is that they have not been paid differential salary on account of the revision of pay for the period 1.1.1971 to 31.3.1973 with statutory interest besides the amount of G.P.F for the period prior to 1976 and in C.W.J.C. No. 1292 of 2003 the grievance is also on account of non -payment of leave encashment.

(3.) IN the first case, learned counsel for the State has submitted that the sanetion for difference of salary and leave encashment has been accorded, vide letters no. 1830 and 1829 dated 5.4.2003, with direction to the concerned drawing and disbursing officer to ensure that payment against the said items be made.