SADHU SHARAN PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THE grievance of the petitioners in this writ petition is that they have not been paid the statutory interest accrued on the arrears of their salary, which was not paid to them for the period from 1.1.1971 to 31.3.1973, which was to be credited in the G.P.F. Accounts of the petitioners at the relevant time. Therefore, the petitioners have prayed for payment of the interest upon the G.P.F. contribution. The claim of the petitioners is based on a judgment of the Division Bench of this Court in the case of "Hare Ram Pandey v. The 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 petitioners to file a fresh representation before the District Superintendent of Education, Jamshedpur (Singhbhum East) (Respondent No. 4) stating in detail about their grievances and claim along with supporting documents, if any. within a period of two weeks from today.