S.N.PATHAK,J. - (1.) The petitioners have approached this Hon'ble Court with a prayer for commanding upon the respondents for release of nonpracticing allowance and dearness allowance for the period from December, 2012 to August, 2014, which has been arbitrarily withheld without any valid reason or any prior notice. Further prayer has been made to decide pending representation of the petitioners.
(2.) The petitioners were appointed as Medical Officers in Bihar State Health Services and subsequently transferred to State of Jharkhand after the creation of new State of Jharkhand and some of the petitioners are also appointed by RIMS as its own separate cadre.
(3.) It appears that some of the petitioners have retired and some others are working in different departments of RIMS.;