JAI PRAKASH NARAYAN SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LEARNED counsel for the respondent State submits that since the petitioner was an employee in a minority school which gets grant in aid for the disbursement of salary and for meeting other expenses, it is only the Managing Committee of the said school who makes requisition for the financial aid in order to enable the payment of the retiral benefits to the petitioner as well as the arrears of salaries of the petitioner. Learned counsel suggests that the respondent Nos. 4 and 5 may be jointly directed to place the matter relating to the payment of the petitioner's retiral benefits and arrears of salary before the District Education Officer, Giridih (Respondent NO.3).

(2.) LEARNED counsel for the petitioner informs with reference to an order dated 29.8.2008 passed by this Court in W.P.(S) No. 3006 of 2008 that considering the fact that there was a dispute between two Managing Committees of the School, the District Education Officer, Giridih was directed to resolve the dispute between the two Managing Committees and to ensure that the current salary of the petitioner in aforesaid writ application is paid along -with the arrears of salary without any further delay and a period of three months was given to the respondent No. 3 to complete the process. Learned counsel adds that in spite of the order, up till now, to the best of his knowledge, no positive and definite action has been taken by the respondent No. 3 in the matter and not only the petitioner but several other teachers of the school are being adversely affected by the inaction on the part of the respondent NO.3.