SHYAM SUNDAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) Petitioner is claiming arrears of revised pay from April, 1997 to 14.11.2000.

(3.) State counsel submitted that the said payment relates to the period prior to creation of Jharkhand and therefore only after special fund is released for the said purpose from the Finance Department, such payment can be made, for which the Water Resources Department has already initiated the process to obtain the budget allotment in appropriate Head and as soon as that is done, the arrears shall be paid; and that there is no laches on the part of the respondents in paying the said amount.