DANI RAM MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of order dated 06.09.2018, passed by this Court in W.P.(S). No. 2756 of 2016, only one Court fee is required where prayer is common irrespective of number of petitioners in that case.

(2.) Accordingly, defect No. 1, as pointed-out by the Office is ignored. Heard the parties.

(3.) The petitioners have approached this Court with a prayer for a direction upon the respondents to pay amount of Provident Fund for the period from 01.01.1971 to 31.01973 with upto date statutory interest i.e. till the date of actual payment. The case of the petitioners lies in a narrow compass. The petitioners were appointed as teachers in different Schools in between the year 1952 to 1970. It is the specific case of the petitioners that after taking over of Non-Government Elementary Schools by the State Govt. w.e.f. 01.01.1973, pursuant to Govt. Resolution dated 09.02.1973, the pay-scales of the teachers of such Schools were revised and arrears of salary for the period from 01.01.1971 to 31.01973 were decided to be deposited in the Provident Fund Accounts of the Teachers of such Schools. Thereafter, the provident fund amount of petitioner Nos. 1 to 5 and late husband of petitioner Nos. 6 to 10 have been recorded and shown in Prapatra-1 prepared by the District Superintendent of Education however, they have not been paid their respective Provident Fund for the period from 01.01.1971 to 31.0197 The petitioners have approached before the respondent-authorities for payment of the said amount in view of the fact that similarly situated persons have already been extended the said benefits but all went in vain and as such, the petitioners have been constrained to knock the door of this Hon ble Court. At the very outset, Mr. Akshay Kumar Mahato, learned counsel for the petitioners submits that this writ application is squarely covered by the order passed by this Hon'ble Court on 15.02018 in W.P.(S).No. 2376 of 2016 and as such, this case may be disposed of in terms of orders passed in the aforesaid case.