- (1.) The petitioners seek benefits of the increments of higher responsibility on the account of the petitioners having worked as Block Primary Education Officers and accordingly, claim the pay for the period for which they worked.
(2.) It is not disputed that the petitioners have retired on 31.05.2003 and 31.07.2005. The claim for the enhanced pay on account of working as Drawing and Disbursing Officers in the case of the petitioner No.1 is for the period of 03.02.2003 to 31.05.2003 and similarly also for petitioner No.2, it is from 05.06.2003 to 02.07.2003 and from 06.12.2003 to 31.07.2005. Nothing has been shown as to whether any such claim was made during the period of service. A period of over a decade has expired since the petitioners had worked on that post for which they claim higher pay.
(3.) In such circumstances, the bar of limitation stares them on the face. It is settled principle that the right to claim is taken away on such account and, therefore, this Court would be loath to issue any writ of mandamus or direction for the grant of such delayed monetary benefits.;