S.J. Mukhopadhaya, J. - (1.) According to petitioners they were selected as 'Prerak' by the order of the District Adult Education Officer contained in Memo No. 133 -190, Godda, dated 24th April, 1991 on payment of honorarium of Rs. 200/ - per month. On completion of training they were sent to their respective centres. They worked for about 10 months whereinafter the centers were closed. The centres were opened again on the direction of the Project Officer, Poraiyahat as given vide Memo No. 5, dated 24th February, 1994. Thereafter, they worked upto 31st March, 1997.
(2.) The grievance of the petitioners is that the respondents have not paid them honorarium to which they were entitled since their appointment.
(3.) In the facts and circumstances, for determination of the issue whether the petitioners actually worked and are entitled to receive any amount as honorarium or not, they are given liberty to approach the Deputy Commissioner, Godda who will enquire and communicate its decision to petitioner(s) within four months from the date of receipt of representation. If any amount is found payable the competent authority will pay the admitted dues.;