KRISHANLAL Vs. STATE AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed for seeking various relief' including the payment of arrears which have not been paid to the petitioner since long.

(2.) The petitioner has earlier approached the Rajasthan Civil Services Appellate Tribunal wherein he had made a submission that his salary since 1986 had not been paid. However, some payment has been made to him. Before this Court he has prayed for direction to the respondent to release the arrears of salary since 1989. However, in this petition. To reply has been filed till today. As the petitioner is to be retired within a period of 8-9 days i.e. on 31.1.2003, waiting for the reply of the State will not serve any purpose.

(3.) The writ petition is, therefore, disposed of with the direction to the respondent No. 2 to determine the claim of the petitioner expeditiously preferably within a period of, six weeks from the date of filing the representation before him and if his claim is not accepted, he shall pass the speaking order and whatever the claim is accepted, the same shall be paid within six weeks thereafter. Needless to say that if the petitioner feels aggrieved of the order passed by the respondent No. 2, he shall be at the liberty to agitate the issue before the appropriate forum. The petitioner's case for fixing the pay etc. shall also be considered simultaneously. If the arrears are found due, the same shall be paid along with the interest @6% per annum. Writ Petition Disposed of with Above Direction.