S.J. Mukhopadhaya, J. - (1.) ACCORDING to the petitioners they were working as Assistant Teachers in Kshitish Deaf and Dumb School. Doranda, Ranchi and superannuated on 31st March, 2003, 28th February, 2003 and 31st January, 1999 respectively.
(2.) THEIR grievance is that though the respondent have paid them the retiral benefits but the arrears of salary and interim Educational Allowance of certain period have not been paid to them. From the pleadings, it appears that 1st and 2nd petitioners have claimed the benefit for the period from November, 1998 to October, 2000 whereas the 3rd petitioner has claimed the benefit for the period from November 1998 to January, 1999.
(3.) THE 3rd respondent District Superintendent of Education, Ranchi, while admitted that the petitioners are entitled for certain benefits, has stated that they are not entitle for the interim Educational Allowance, as claimed by them. It is further stated that the bills, as submitted by the Headmaster, were not signed by the Secretary of the Managing Committee of the School nor they were counter -signed by the competent authority. By Letter No. 1985 dated 27th November, 2002 it has been informed that the petitioners are not entitled for the interim relief as sought for.;