NAGENDRA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) SINCE the issues involved in both these cases are identical, they are being disposed of by this common order.

(2.) THE grievance of the petitioners in both these writ applications is against the inaction on the part of the Respondent -State of Jharkhand to redress the grievance of the petitioners for payment of the arrears of the monetary benefits to which, the petitioners are repeatedly entitled.

(3.) THE petitioners are employees of the B.I.T., Sindri, which was earlier under the erstwhile State of Bihar and after the bifurcation of the State, now under the State of Jharkhand. The claim for the monetary benefits of the petitioners has been pending for the periods (i) from 01.01.1986 to July, 1989 and (ii) from 01.01.1996 to 14.11.2000. The demand of the petitioners in both these writ applications, is for payment of the arrears of salary in the revised pay -scales and accordingly, the consequential monetary benefits on the revised pension. Earlier, the petitioners had filed a writ application before this Court vide W.P. (S) No. 4972 of 2007. While disposing of the writ application vide order dated 11.09.2007, (Annexure -8) this Court had directed the Respondent -State of Jharkhand to consider the representations of the petitioners and also to pay the monetary benefits to the petitioners individually to the extent, they are found entitled, together with statutory interest. Such exercise was to be carried out within the stipulated period of two months from the date of the order. This order having not been complied with and on the contrary, the State of Jharkhand, having rejected the petitioners' claim, the instant writ application has been filed by the petitioners for redressal of the same grievance.