MALTIDEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the present writ application the petitioner has prayad for issuance of a writ in the nature of writ of mandamus directing the respondents to pay the differences in pay scale and other allowances from 24-7-1974 to 1982 which has not been paid till today and further to pay the scale of her casual leave from 24-8-1983 to 22-51983 and June, 83 to November, 83 and the travelling allowances from the period 1981 to June, 83 and for a direction to redress other grievances of the petitioner raised by her in so-called representations riled by her from time to time.

(2.) In short, the case of the petitioner is that the petitioner was appointed as Mukhya Sevika, a post in the Family and Child Welfare Advisory Board, Project under Bihar State Social Welfare Board, a statutory body constituted under Social Welfare Act. From 1978 to 28th November, 1983 she was posted at Behra in Bhojpur district. Thereafter, she was posted at Inchak, Hajaribagh and at present posted from 7th February, 1987 at Dban- arua and she is working at Dhanarua till date. It is stated that on acceptacce of the Third Pay Revision Committee Report the Secretary of the Bihar State Social Welfare Board, Patna issued order on 21-5-82 (Annexure 1) fixing the pay of the petitioner.

(3.) It is further stated that after the receipt of the said order of the Secretary the petitioner has been paid the salary and other allowances as fixed by the Social Walfare Advisory Board, but arrear of salary from 24-7-74 has not been paid to the petitioner. It is vaguely alleged that other grievances of the petitioner has also not been fulfilled by the respondents and other authorities concerned, although she filed representf tion on 20th August, 1992, a true copy whereof has been annexed as Annexure 2.