GANAGNAND JHA Vs. LALIT NARAYAN MITHILA UNIVERSITY

JUDGEMENT

(1.) As all these matters have been listed today at the instance of the learned Counsel for the petitioners for their disposal in terms of the orders passed on 19.2.96 in C.W.J.C. No. 4265 of 1995 Mostt. Rukmini Devi Vs. The State of Bihar & Others reported in 1996(1) All. P.L.R. 363 :1996% (1) BLJ 872. With the consent of the parties they have been heard together and are being disposed of by this common order.

(2.) In all these petitions the grievance of the petitioners is for payment of their post-retiral dues. By the aforementioned order passed in the case of Mostt. Rukmini Devi Vs. State of Bihar and others, this Court, by general order directed that the concerned Govern ment servants or, their legal heirs and representatives should raise their claim afresh by filing representation in which they should give full details of their claim and also full address for com munication hereafter before the con cerned Heads cf Departments, who shall grant a receipt in token thereof and the Heads of the respective depart ments shall get the entire claim filed before him examined through various concerned authorities including Direc tor, Provident Fund/District Provident Fund Officers and finally dispose them of by a reasoned order dealing with each and every claim separately and shall also issue necessary sanctioned order/authority slip for payment of ad mitted dues with statutory interest as well as the interest as per various Government circulars/decisions taken in that regard within a period of two months of the receipt of the claim.

(3.) It was further held that the main responsibility for payment of all the ad mitted dues of the concerned Govern ment servant shall be of the Heads of the concerned Departments, and in case of any dispute, in regard to any of the claims they shall assign reason for not accepting the same and shall communicate to the concerned Government servant/person within the aforesaid time. It was further made clear that if any of the formalaties, such as, filing of the identity bond or succession certificates, etc. are to be completed by the claimant then they must be communicated much before the expiry of trie said period, so that the claimant may meet the said requirement and the delay in payment of the legitimate dues is avoided.