Aparesh Kumar Singh,J. - (1.) Heard counsel for the parties.
(2.) These 23 petitioners seek payment of arrears of difference of salary for the period 01.01.1971 to 31.03.1973 along with statutory interest on the strength of their claim that the difference of arrears of salary for the said period was deposited in the General Provident Fund Account of the petitioners, as per Resolution No. 763 dated 09.02.1973 of the Education Department, Government of Bihar, but the amounts have remained unpaid.
(3.) Petitioners are retired teachers of Elementary Schools within the district of Godda. They rely upon a Division Bench Judgment of this Court rendered in LPA No. 651/2002 (Hare Ram Pandey v. The State of Jharkhand & others) whereunder, it was held that the appellant is entitled to the amount of statutory interest on the arrears of salary deposited in their GPF Account for the relevant period.;