- (1.) HEARD Sri Sanjay Prasad, learned counsel for the petitioners and J.C. to Sr. S.C. -I for the respondents.
(2.) PETITIONERS in this writ application have prayed for a direction to the respondents to pay to the petitioners salary for the strike period for the year 1999, salary for the month of November, 2000 and also one installment of arrears of salary on the basis of pay revision, which has not been paid. The petitioners were posted as Dresser and Washerman respectively at the Patliputra Medical College and Hospital -cum -Sadar Hospital, Dhanbad. The grievance of the petitioners is that the salary for the period mentioned above was not paid to them inspite of their several representations before the concerned authorities and the notices sent to them through lawyer. It is contended by the petitioners that similarly situated other employees of the same hospital, whose salary for the year 1999 and for the month of November, 2000 was with -held, had earlier moved this Court by filing a writ petition vide W.P.(S) No. 1353 of 2007 and pursuant to the directions contained in the order of this Court, the petitioners' claim was considered by the respondents and the grievance of the employees was redressed.
(3.) IN its counter affidavit, the Respondent No. 3 namely the Superintendent, Patliputra Medical College and Hospital, Dhanbad has admitted and acknowledged the claim of the petitioners that the salary for the strike period for the year 1999, salary for the month of November, 2000 and arrears of pay revision has not been paid to the petitioners. It is further sought to be explained that the arrears of salary could not be made on account of paucity of funds since the allotment of funds was not forthcoming from the State of Bihar at the relevant time.;