- (1.) The present writ petition has been preferred for issuance of a writ, order or direction commanding upon the respondents to make payment of salary dues along with interest. The petitioners, during the tendency of this writ petition have retired. The State has filed the counter affidavit through one Mr.Girindra Kumar, Assistant Director, Industries Directorate, Jharkhand, Ranchi and in Paragraph 3 at page 3 of affidavit it has stated as following: - ".. So far as the payment of the rest dues salary of all the petitioners prior to 15.11.2000 amounting to Rs.3,24,313.00 proper action had already been taken by the respondent authority and in this regard a proposal with concerned filed has been forwarded to the Finance Deptt. For taking advance of Rs.3,35,000.00 from J.C.F. and it is hoped that it may be available in this month or next month. As soon as the advance/fund provided from Finance Deptt. The payment of rest arrear salary amounting to Rs.3,24,313.00 prior to 15.11.2000 of the petitioners will be made available to them at once .  Considering the aforesaid admission and statement on oath the respondents are directed to clear the salary dues of the petitioners within a period of two months from the date of receipt of a copy of this order as per their own averments and undertakings. This writ petition is accordingly disposed of.;