NIRAWATI KUNWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THE grievance of the petitioner in this writ petition is that he has not been paid the statutory interest accrued on the arrears of her salary, which was not paid to her for the period from 1.1.1971 to 31.3.1973, which was to be credited in the G.P.F. Accounts of the petitioner at the relevant time. Therefore, the petitioner has prayed for payment of the interest upon the G.P.F. contribution. The claim of the petitioner is based on a judgment of the Division Bench of this Court in the case of Hare Ram Pandey v. State of Jharkhand and Ors. passed on 30th April, 2003 in L.P.A. No. 651/2002 as contained in Annexure - 5/1 to this writ petition.

(3.) IN this view of the matter, this writ application is being disposed of at this stage itself by giving liberty to the petitioner to file a fresh representation before the District Superintendent of Education, Ranchi (Respondent No. 5) stating in detail about her grievances and claim along with supporting documents, if any, within a period of two weeks from today. If such a representation is filed by the petitioner within the said period of two weeks, the District Superintendent of Education, Ranchi, shall consider the claim of the petitioner in the light of the decision of the Division Bench of this Court, referred to above, and shall pass an appropriate reasoned order in accordance with law within a period of eight weeks from the date of filing of such representation. If, after determination any amount is found payable to the petitioner, the same shall be paid to him without any further delay.