TAPEN SEN, J. - (1.) HEARD Mr. A.K. Sahani, learned counsel for the petitioner and Mr. Shamim Akhtar, learned SC -II.
(2.) THE grievance of the writ petitioner in the instant case is that notwithstanding the earlier judgment of the Patna High Court passed in CWJC No. 8004 of 1998 (Annexure 8) by which a specific direction had been made to decide the issue once and for all, and also notwithstanding the release of, funds by the Jharkhand Government as is evident from Annexure 9, which is a letter dated 30.3.2001, the petitioners have not yet been paid their interim relief since October 1999 and also arrears, teaching allowances, regional allowances and other benefits. It appears that by judgment of the Patna High Court passed on 4.1.2000, it was inter alia indicated that the State Government by a resolution had decided to give medical allowance, house rent allowance etc. to the employees of the recognised Govt. aided Minority Schools at par with the employees of taken over Government Schools. It was further observed that the decision was reiterated again by a resolution dated 20.2.1990. The Court also observed that it did not find any reason as to why the matter should not be looked into by the respendents when the authorities were required to implement the Governments decision.
(3.) MR . Shamim Akhtar, learned SC II states that the matter was pending before the Bihar Government in relation to payment of the aforementioned amounts towards interim relief, teaching allowance etc. in terms of the High Courts judgment. Now after the creation of the State of Jharkhand the officers of the new State will naturally have to look into the matter and take a decision in terms of the earlier judgment as earlier as possible.;