RAM PAL SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Case called out. Sri Ankit Pandey, Counsel for the petitioner is present whereas none is present on behalf of opposite parties nos. 3 and 4.

(2.) Petitioner, who superannuated on 30.6.2009, as Head Master of Junior High School, District Sitapur, has filed the instant writ petition complaining there in that despite repeated requests, he is not being paid arrears of salary, after fixation of pay and revised salary as per 6th Pay Commission, increments etc as also retiral benefits without any justifiable reasons causing serious mental agony to the petitioner, who is in dire need of money to maintain himself and the family as there is no other source of livelihood.

(3.) It has been submitted that on 19.5.1993, the petitioner was sent to jail in connection with criminal case and as such he was placed under suspension on 25.6.1993 by Basic Shiksha Adhikari. On 13.10.200, he was acquitted by the competent court from the charges levelled against him. Consequently, the petitioner was reinstated in service from the date of suspension with salary. On 12.5.2005, he was promoted as Head Master, Junior High School in the pay scale of Rs. 6500-10500.00 and while being promoted as such he was transferred to Junior High School, Shivthan,Mishrikh. After retirement, when petitioner contacted the concerned officials for payment of retiral and other dues, he was informed that his service book is not complete for which a letter was written by the Assistant Basic Education Officer on 4.10.2008 to the petitioner to furnish relevant documents so that his service book can be prepared. Pursuant to the said letter, it is said that petitioner vide letter dated 25.10.2008 gave all requisite papers relating to service book. After attaining the age of superannuation, the petitioner is making sincere efforts and running from pillar to post to get his admissible service dues and retiral benefits but all went in vain.