AMARESHWAR SAHAY, J. - (1.) IN the instant writ application, the prayer of the petitioner is for a direction to the respondents to immediately and forthwith release the payment in favour of the petitioner which are dues in different heads such as pay difference on account of promotion from lecturer to reader for a period of 18 months, pay difference on account of promotion from Reader to Professor for a period of 24 months, arrears on account of Dearness Allowance (D.A.), arrear of salaries due to part payment for the period 1991 - 95, D.D.A., part payment of gratuity, compulsory deposit account (C.D.A.), earned leave, house rent allowance (H.R.A.), ad -hoc D.A. (50% of D.A.) etc.
(2.) THE case of the petitioner is that he was appointed as a Lecturer in Oriya on 01.09.1961 by the Cooperative College, Jamshedpur by issue of Annexure -1 to the writ application. His appointment to the post of Lecturer was approved by the Vice Chancellor of Ranchi University which was communicated to the petitioner by the Principal of Jamshedpur College by issued of letter dated 05.01.1966 as contained in Annexure -1/1 to the writ application. He retired from the service from Cooperative College, Jamshedpur with effect from 01.12.1995 after completing the age of 60 years. The grievance of the petitioner is that though he attended his duties regularly since the date of his appointment till his superannuation but for the reasons best known to the respondents, he did not get the arrears for 18 months amounting to Rs. 18,000/ - which fell due, on account of his promotion from the post of Lecturer to the post reader with effect from 14.11.1980. Similarly, a sum of Rs. 52,800/ - accrued to him on account of his promotion from the post of Reader to the post of University Professor, since he was not paid the arrears of salary for about 24 months. He also did not get his arrears of salary from 1991 to 1995 amounting to Rs. 1,69,558/ - which fell due on account of part payment of his salary. The arrears of difference (DDA) amounting to Rs. 2,24,177.00, unpaid gratuity amounting to Rs. 1,00,000/ - compulsory deposit account (C.D.C.) amounting to Rs. 2,02,800/ -, house rent allowance (HRA) amounting to Rs. 1,58,000/ - and earned leave payment amounting to Rs. 23,710/ - were also not paid to him and in this way, a total sum of Rs. 11,39,045 remained unpaid.
(3.) AFTER superannuation, the petitioner made a demand for payment of aforesaid amount by filing representation but nothing was done and then, the petitioner filed a writ application before this Court being W.P.(S) No. 1619 of 2002. The said writ application was disposed of by order dated 07.03.2002 as contained in Annexure -6 to this writ application by directing the Principal, Cooperative College, Jamshedpur and the Registrar, Ranchi University, Ranchi to dispose of the representation filed by the petitioner within a period of 45 days from the date of receipt/production of the said order and the petitioner was given liberty that if he felt aggrieved by any order passed by the said respondents, he may approach this Court again.;