SOMNATH KANJIA Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) Heard the parties and with their consent this writ petition is being disposed of at this stage itself.

(2.) According to the petitioner, he was entitled to statutory interest accruable on the arrears of salary for the period from 23.10.1971 to 31.03.1973 which was supposed to be credited in the G.P.F. Accounts but was not done so, and now only principal amount has been released to him after he superannuated from the service. The further prayer of the petitioner is to direct the respondents to pay interest on the G.P.F Contribution from 23.10.1971 to 31.03.1973.

(3.) It is stated that the petitioner has filed representation before the authority concerned on 01.10.2010 which has been received by the office of the District Superintendent of Education, Ranchi, but up till now no order on his representation has been passed nor his grievance has been redressed. Considering the aforesaid facts, this writ petition is being disposed of by giving liberty to the petitioner to file a fresh representation before the District Superintendent of Education, Ranchi (Respondent No. 5)) stating in details about his claim and grievance along with supporting documents, if any, within a period of two weeks from today. If such a representation is filed by the petitioner within aforesaid period, the concerned respondent shall consider the claim and grievance of the petitioner and pass appropriate reasoned order within a period of eight weeks from the date of filing of such representation. It is made clear that if similarly situated persons have already been given the said benefit, and there is no other impediments, then the petitioner shall also be extended the same benefits. With the aforesaid observations and directions, this writ petition stands disposed of.