Narendra Nath Tiwari, J. - (1.) IN this writ petition, the Petitioner has prayed for a direction on the Respondents to make payment of arrears of salary and other legal dues to which the Petitioner is entitled to get after his retirement.
(2.) IT has been stated that the Petitioner was teacher in D.A.V. High School, Katrasgarh, Katras, which is a minority educational institution, recognized by the State Government and receiving grant -in -aid from the State Government. While the Petitioner was in service, salary was not paid to him for the period from December, 1997 to February, 2000 and 1st November to 14th November, 2000 on the ground of non -availability of fund. After rendering his long service and on attaining the age of superannuation, the Petitioner retired on 31st January, 2002. After his retirement, the Petitioner was entitled to get all service terminal benefits and the retiral benefits, but the arrears of salary for the said period was not paid to him even after his retirement. The Petitioner made repeated requests and filed representations, but no order has been passed till date. It has been submitted that similarly situated persons have been paid arrears salary of the said period. Learned J.C. to Sr. S.C.II, appearing on behalf of the Respondents, submitted that the Director, Secondary Education, Human Resources Development Department, Government of Jharkhand, is the competent departmental authority to consider the Petitioner's claim and if the Petitioner's claim is still pending or if he files fresh representation before the said authority, the same shall be considered and appropriate order shall be passed.
(3.) CONSIDERING the said submissions, this writ petition is disposed of, giving liberty to the Petitioner to file fresh representation, along with a copy of this order, before the Director, Secondary Education, Human Resources Development Department, Government of Jharkhand -Respondent No. 2. On receipt of the representation, the said Respondent shall consider the same, as also the Petitioner's claim that similarly situated persons have been given the arrears of salary of the said period, and pass a reasoned order within six weeks from the date of receipt of the representation.;