- (1.) THIS appeal has been filed . against part of the order dated 30.4.2001, passed by the learned Single Judge, in Malindo Marandi Versus State Of Bihar CWJC No. 1110 2001, whereby Bihar State Road Transport Corporation (for short "Corporation") has been directed to consider the desirability of payment of arrears of salary to the writ -petitioner, provided, while in service, he had worked during the period in question and pay the same, as early as possible, preferably within three months from the date of receipt/ production of a copy of the order.
(2.) ADMITTEDLY , Sadanand Prasad, the writ -petitioner was employed as a conductor and was posted in Dhanbad depot of the corporation. He retired from service on 28.2.1999. He claimed in the above writ application that during the period 1994 -99 his salary was not paid and his retiral dues was also not paid. The learned Single Judge, in view of the fact that the Apex Court is monitoring the scheme framed by the State Government regarding payment of salary etc. of the employees of the corporation, including the retiral benefits of those, who has already retired has directed that the retiral dues of the writ - petitioner be paid strictly in terms of the directions issued by the Apex Court from time to time. Consequently the writ - petitioner, who is respondent No. 1 in the present appeal, shall get his retrial benefits as and when his turn comes in accordance with the aforesaid scheme.
(3.) THE corporation has not challenged the said part of the impugned order in the present appeal. Its grievance is against the second part of the order, whereby a direction has been given to consider the desirability of payment of arrears salary, if the writ -petitioner had worked during the aforesaid period, within a time limit.;