RAM CHANDRA KUNWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for a direction on the respondents to pay the petitioner's post retiral and service terminal dues, including the amounts of full pension, interest on the G.P.F., dues of difference of pay in the revised scale for the period from 1st March, 1989 to 31st March, 1991, interim relief for the year 1994, 1995 & 1996 @ 10% of the salary and 10% of the due salary for a sum of Rs. 10,000/- for the period from 1st April, 1996 to 31st December, 1998, promotional dues for the period from 1st January, 1999 to 31st December, 2002, house rent allowance and city allowance for the period from 1st January, 1999 to 31st December, 2002 along with statutory Interest and other benefits, which are payable to the petitioner after his retirement from service.

(2.) It has been stated that the petitioner was initially appointed as Trained Teacher by the Notified Area Committee on 12th February, 1968. He was promoted to the post of Headmaster with effect from February, 1987. The school was taken over by the Government with effect from 1st January, 1971. The petitioner, thereafter, served as Headmaster and retired on attaining the age of superannuation on 31st December, 2002. After his retirement, the said dues were payable to him, but in spite of repeated requests and representations, the same were not paid to him.

(3.) It has been further stated that though the aforesaid dues were payable to the petitioner, till date only pension and G.P.F. have been paid. The amount of G.P.F. was paid after the order passed by this Court in W.P.(S) No. 1210 of 2005. However, statutory interest on the delayed payment and remaining dues have not been paid to the petitioner till date in spite of his repeated requests and representations.