RAM LOCHAN JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties. 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 -3/1 to this writ petition.

(2.) IT is stated by the petitioners that in spite of the fact that they have filed representations before D.S.E., Singhbhum East, Jamshedpur (Annexure -2 series), the grievances of the petitioners have not been redressed as yet.

(3.) WITH these observations and directions, this writ application is disposed of.