MEENA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted that in spite of representations, arrears of unpaid difference of salary in revised U.G.C. scale for different period has not been paid to the petitioners.

(2.) Counsel for the State and University submitted that in the absence of counter affidavit they are not in a position to accept or controvert the statements made in the writ petition. However, if the representations are pending, order will be passed thereon in accordance with law.

(3.) In the circumstances, the petitioners are permitted to file a copy of this writ petition by way of fresh representation before the concerned respondent. The cases of petitioners will be considered individually. If it is found that one or other petitioner is entitled to such claim, necessary orders should be passed in that regard. If one or other petitioner is found not entitled to the said claim/part of it, the reasons therefor should be communicated to her/ them. This exercise should be completed within six weeks from the date of receipt of representation/copy of writ petition, and this order.