SAWALIA BIHARI DWIVEDY Vs. STATE OF BIHAR

JUDGEMENT

(1.) REFERENCE may be made to the order dated 26.7.2007 and subsequent order dated 4.2.2008.

(2.) IN compliance of the orders, Principal Secretary, Human Resources Development Department, the Director of Primary Education and the District Superintendent of Education, Saran are present. A second supplementary counter affidavit has been filed wherein it has been stated by the Principal Secretary of Human Resources Development Department himself that as far as difference of salary for the period 1971 to 1973 is concerned now there are no pending cases in any of the districts. To verify this fact and to make a categorical statement to this effect he has relied on a undertaking by all the District Superintendents of Education of thirty one districts of the State of Bihar. In that view of the matter as with regard to the grievance of the petitioners and other teachers of the primary/middle schools relating to difference of salary for the period 1971 to 1973 seems to have been ultimately redressed.

(3.) IT is, however, made clear that in case any of the Primary Teacher of the State who has not yet been paid his difference of salary for the period 1971 to 1973 approaches the concerned District Superintendent of Education, he will not only take immediate action for making payment of the difference of salary amount but also give explanation as to how his case was left out and a wrong undertaking was submitted by him or his advice to the Principal Secretary leading to filing Annexure -C to the supplementary counter affidavit.