RIZWAN AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this group of 39 writ petitions under Article 226 of the Constitution of India, the identical issue has been involved. Therefore, upon joint request of learned Counsels appearing for the parties they have been heard together and are being disposed of by this common judgment.

(2.) LEARNED Counsels appearing for the parties are heard. There is a consensus and as such there is no dispute. The common question which has been raised in this group of petitions has been the non -payment of difference in salary on account of rise in the salary for the period between Ist January, 1971 to 31st March, 1973 pursuant to a Government resolution, dated 9.2.1973, due and payable to the teachers who were working in non -Government schools which were taken over by the Government as Government schools.

(3.) LEARNED Junior Counsel to Government Advocate No. 1 while appearing for the respondents has with full candour submitted that the liability for payment of difference of increase in salary during the aforesaid period has been discharged in most of the cases along with the payment of interest at the rate due and payable to the general provident fund subscribers and wherever entitled due is not paid since they have retired they will be paid within a period of three months with interest at the aforesaid rate in accordance with law.