- (1.) HEARD the parties.
(2.) THE petitioners, who are the retired Teachers of the Government Elementary School, are claiming statutory interest on arrears of pay from 1.1.1971 to 31.3.1973 and on their G.P.F. amount from 30.11.1976 till November 1985. Mr. Dubey, learned counsel for the petitioners relied on the order dated April 30, 2003 passed by the Division Bench in L.P.A. No. 651 of 2002 Hare. Ram Pandey V/s. State of Jharkhand and others.
(3.) IN the case of Hare Ram Pandey (supra), this Court found as follows : In the year 1973, the Government had taken a decision to deposit the amount of arrears of salary of the teachers from 1.1.1971 to 31.3.1973 in their provident fund account. If such arrears were deposited in 1973, the appellant would have earned statutory interest thereon prescribed for the provident fund account. For such default on the part of the authorities, the appellant cannot be made to suffer, and he is entitled to get statutory interest treating the amount of arrears of salary for the said period as part of the provident fund amount for the period from 1.4.1973 till his date of retirement.;