ALPHONSE TOPNO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The Petitioners herein have filed the instant writ Petition, inter-alia, praying therein for quashing the order dtd. 11/11/2014 (Annexure-13); issued under Memo No. 2083 by the Secretary, Human Resources Development Department, whereby the petitioners' representation filed pursuant to this Court's order dtd. 6/1/2014 in W.P.(S) No. 7516 of 2012 has been rejected, and for a further direction upon the respondent-authorities to release the petitioners' arrears of salary for the periods February 1999 to May 2000 and February 2003 to October 2007, as well as to duly fix their pension and pay all consequential retiral dues, including pension, gratuity and leave encashment.

(3.) Brief Facts; -