MD PERVEZ ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the learned Counsel for the State.

(2.) The petitioners were appointed as Cluster Resource Persons (CRP) pursuant to the scheme of the State Government for promoting the education programmes up-to the block level, under the Sarva Shiksha Abhiyan.

(3.) It is the case of the petitioners that they were being paid their honorarium, except for certain periods in the financial year 2010-2011,2011-12 and 2012-13 as they were not paid their honorarium from the month of March, 2011, January, 2012 to March, 2012 and January, 2013 to March, 2013, which in all comes to Rs. 63,000/- with interest. The petitioners are still continuing in their services.