ASHOK KUMAR BOSE Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The only grievance of the petitioner in this writ petition is that his salary prior to the period of November 2000 amounting to Rs. 80,667/, i.e. for the period in between August 1991 to 14th November 2000 has not been paid to him though he has retired from service as Head Clerk in the year 2004.

(3.) The petitioner sought information under R.T.I. Act as to why the said outstanding dues towards his arrears of salary is not being paid to him, then by a letter dated 20th January 2009, the Deputy DirectorcumPublic Information Officer, Secondary Education, Jharkhand informed the petitioner that because the fund has not been released for payment of dues for the period prior to 15/11/2000 and, as such, the same could not be paid to him. However, it was also stated that as soon as the fund is made available through supplementary budget, the same would be paid to him.