(1.) This Court vide order dated 17.04.2013 has been pleased to dispose of the writ application with a direction to respondent no.3 to consider the claim of the petitioners and pass a reasoned order within a period of eight weeks from the date of receipt/production of a copy of this order. It has further been directed that the respondents shall take up the cases of the petitioners and pass specific order after considering the relevant documents and decisions available on record. If the petitioners are entitled to the claim of benefits i.e. arrears of salary, the same shall be paid to the petitioners within eight weeks thereafter. Further, direction has been made that if the amounts are not paid within the stipulated period, the same shall carry interest @ 10% per annum from the date the amount is found payable till the date of final payment.
(2.) In deference to order dated 17.04.2013, show-cause affidavits dated 27.04.2016, 15.06.2016, 26.07.2016, 04.08.2016, 01.09.2016 and 25.10.2016 have been filed.
(3.) On perusal of the affidavit dated 04.08.2016, it appears that as per the information furnished by District Education Officer, Chatra, vide letter dated 03.08.2016, Rs. 21,36,541/- has been paid to the petitioners in compliance of the order of the Court apart from that, reasoned order has been passed by the opposite party.