M.Y. Eqbal, J. - (1.) The grievance of the petitioner is that his arrears of salary for the period 29-1-1999 to 20-4-1999, although sanctioned as earned leave, has not been paid because of non-allotment of fund.
(2.) The petitioner is in police service and was appointed as Deputy Superintendent of Police in the year 1983. In 2005 he has been put under suspension. It is stated that the arrears of salary of the petitioner for the said period has not been paid. In this connection, the D.I.G., South Chotanagpur, Range, Jharkhand by Memo No. 2462 dated 25-9-2004 requested respondent No. 7-Deputy Inspector General, Budget, Jharkhand, Ranchi, for allotment of fund. This fact has not been disputed by the respondents in the counter affidavit.
(3.) In the background of the aforesaid facts, I direct the respondents to release the arrears of salary of the petitioner for the above-mentioned period, within a period of two months from the date of receipt/production of a copy of this order.;