- (1.) Heard the parties and with their consent this writ petition is being disposed of at this stage itself.
(2.) The petitioners, who are all teachers working in the Project School at Chatra, state that they have not been paid their salaries from the date of their initial appointment till the new pay scale was introduced in the year 1986 though similarly situated teachers have been paid their salaries from the date of their initial appointment. It is stated that they represented their cases to the District Education Officer, Chatra, for payment of their arrears of salary but no order has been passed on their representation. It is further stated that the cases of the petitioners are covered by an order passed by this Court in W.P.S. No. 6643 of 2008, disposed of on 19/09/2008.
(3.) Considering the facts stated above, this writ petition is being disposed of by giving liberty to the petitioners to make their fresh individual and separate representations before the Director, Secondary Education, Government of Jharkhand, Ranchi, (Respondent no. 2) stating in detail about their claim and grievances alongwith supporting documents, if any, as well as copy of the order relied on by them, within a period of two weeks from today. If such individual and separate representations are filed by the petitioners, the Director shall consider their claim and grievances and shall pass an appropriate reasoned order in accordance with law within a period of eight weeks from the date of filing of such representations. It is made clear that if on consideration of the cases of the petitioners they are found to be entitled for payment of arrears of salary, the same shall be paid to them immediately thereafter.;