RAM LAKHAN PODDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The Petitioner has prayed for a direction on the Respondents to pay arrears of salary for the period from 16th May, 2001 to 19th December, 2007 and also to revise the Petitioner's pension and other retiral benefits after regularising the said period.

(2.) It has been stated that the Petitioner was the employee of the Respondents and he was entitled to get salary of the said period, but the same was not paid to him. One Bhubneshwar Mahto, who was also an employee under the Respondents and similarly situated, was also not paid his salary for a long period. He had approached this Court in W.P.(S) No. 4751 of 2003. The said writ petition was disposed of by order dated 21st November, 2003, directing the Respondents to pay salary of the entire period including the admitted retiral benefits and other dues. The Respondents had challenged the said order in appeal before this Court and also in the Hon'ble Supreme Court, but the same was upheld by the said Courts. The Petitioner's claim is covered by the said decision of this Court in Bhubneshwar Mahto (supra), but in spite of his repeated requests and representations, salary of the said period has not been paid to him and the pension including other benefits have not been revised and paid.

(3.) Learned J.C. to Sr. S.C.II, appearing on behalf of the Respondents, submitted that the Secretary, Human Resources Development Department, Jharkhand is the competent authority to consider the Petitioner's claim/grievance and if any representation is still pending or if he files a fresh representation, the same shall be considered and appropriate order shall be passed.