RAM NARESH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER has filed this writ petition claiming arrears of salaries for various period starting from October 1999 to February 1999 till he retired in July, 2001 and also for difference of pay in the revised pay scale from February, 1998 to May, 1999. During the pendency of the writ petition he has been paid various amounts as per his own admission in the supplementary affidavit filed by him and only an amount of Rs. 24,793/ - being difference of pay in the revised pay scale from February, 1998 to July, 2001 remains to be paid to him.

(2.) THE stand of the respondents is that with respect to the said remaining amount the District Superintendent of Education, Nalanda has already written to the Director (Primary Education) on 30.3.2006 for additional allotment and the payment shall be made to the petitioner as soon as he shall receive it. In view of the said stand of the respondents the Director (Primary Education) is directed to ensure that the necessary allotment is immediately made and the amounts are paid to the petitioner within six weeks of the receipt/production of a copy of this order.

(3.) REGARDING the loss of interest on account of non -deduction of G.P.F. amount it is stated by the respondents that the petitioner is himself drawing and disbursing officer and therefore any loss on this count is the responsibility of the petitioner himself. There is force in the contention of the respondents and the petitioner accordingly would not be entitled to any relief on this count.