MONA MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondent-State.

(2.) The instant writ application has been filed with a prayer for a direction upon the respondents to pay the arrears of difference of salary for the period from 01.01.1971 to 31.03.1973 with interest which was payable to the concerned employees on the date of retirement but even after several years of retirement, the same has not been paid.

(3.) Bereft of unnecessary details, the short facts of the case is that the petitioner No. 1 was working as Assistant Teacher and after attaining the age of superannuation, retired as Headmaster of Middle School Bara Kadal, Seraikella-Kharsawan. Petitioner No. 2 was working as Assistant Teacher and after attaining the age of superannuation, retired as Headmaster of Middle School Kutung, Seraikella-Kharsawan. Petitioner No. 3 was working as Assistant Teacher and after attaining the age of superannuation, retired from the same post from Primary School Shobhapur, Seraikella-Kharsawan. Petitioner No. 4 was working as Assistant Teacher and after attaining the age of superannuation, retired from the same post from Middle School Kutung, Seraikella-Kharsawan. Petitioner No. 5 was working as Assistant Teacher and after attaining the age of superannuation, retired as Headmaster of Middle School Poradiha, Seraikella-Kharsawan. Petitioner No. 6 was working as Assistant Teacher and after attaining the age of superannuation retired from the same post from Middle School Juri, East-Singhbhum. It is the case of the petitioners that similarly situated teachers of different schools got less salary for the period 01.01.1971 to March, 1973 and in pursuance to the Government Notification, an arrangement was made by which difference of saiary for the aforesaid period which was approved, was to be deposited in the GPF Account of the Teachers by the District Superintendent of Education. The District Superintendent of Education has calculated the arrears of difference of salary, which was required to be deposited in the GPF Account vide Calculation Sheet prepared in the year 1976, but the same was not deposited in the GPF Accounts of the petitioners.