- (1.) THE petitioner had retired from service on 31.01.1998 from Baisee Works Sub -Division, Purnea. The petitioner has moved this court seeking a direction upon the respondents to release arrears of salary between July, 1980 to May, 1984 and for arrears of salary for the said period due to revision in the pay scale sanctioned by letter dated 29.06.2002. A direction upon the respondents for fixing and finalising the full pension and for payment of the same has also been made.
(2.) THE Respondent State of Jharkhand has filed a counter affidavit simply stating that since the petitioner retired from service on 31.01.1998, i.e. before the creation of the State of Jharkhand, the State of Bihar is liable to make payment of the retiral dues of the petitioner. The statements made in the writ petition has not been denied by the Respondent State of Jharkhand. The State of Bihar has also filed a counter affidavit in the matter stating that the statement of last drawn salary of the petitioner is necessary for calculation of the arrears between the period July, 1980 and May, 1984 and for obtaining the necessary documents, the State of Bihar has written letters on 08.09.2011, 04.11.2011 and 22.10.2011, however, no reply has been received. Also, a letter dated 10.09.2011 was written to Rural Works Division, Ranchi and it has also been stated vide letter dated 22.09.2003, the remaining 10% of the pension and gratuity has already been ordered to be released to the petitioner.
(3.) IT appears that the matter was listed before this court on 09.09.2011 when Rule was issued in the matter. The matter was again listed on 22.09.2011 and 05.01.2012. Counsel appearing for the Respondent Nos. 3 and 4, the State of Bihar sought adjournment on 05.01.2012 and the matter was ordered to be listed on 19.01.2012. When the matter was heard on 19.01.2012, counsel appearing for the Respondent Nos. 3 and 4 submitted that the claim of the petitioner as mentioned in paragraphs 1(a), (b) and (c) has been admitted by the State of Bihar, however, calculation for the said period has to be done by the State of Jharkhand and as and when the said calculation would be given to the State of Bihar, payment in accordance with law would be made to the petitioner. Counsel appearing for the State of Jharkhand recorded his no objection and accordingly this Court directed the calculation to be made on or before the next date of hearing. The matter was fixed for 09.02.2012 and 15.03.2012, however, no such calculation as ordered on 19.01.2012 was brought on record by the State of Jharkhand. It appears that after order dated 19.01.2012 was passed, a counter affidavit dated 27.02.2012 was filed on behalf of the State of Jharkhand in which a statement has been made that in order to resolve the pending matter the answering respondent has written to the Government of Bihar, Building Construction Department and Road construction Department vide letter no. 780 dated 02.02.2012 and to Rural Works Department, Government of Bihar and Executive Engineer, Works Division, Purnea on 18.02.2012.;