Marsel Dung Dung v. State Of Jharkhand & Ors

Heard the parties and with their consent this writ application is being disposed of at this stage itself.

The grievance of the petitioner in this writ petition is to direct the respondents to pay him the arrears of salary with interest as well as fixation of pension in the revised pay scale. According to him, he retired from service on 30th November 2003 but till date his grievance has not been redressed.

A counter affidavit has been filed on behalf of the Accountant General wherein it is stated that vetting of pay by the Director (Primary) Education is necessary for revision of pay fixation whereas the District Superintendent of Education­cum­S.D.E.O., Simdega, without vetting of pay by the Director, has submitted the papers for revising the pension of the petitioner. Accordingly, he requested the District Superintendent of Education, Simdega for making necessary arrangement for vetting of pay fixation with a intimation but till date no intimation has been sent by the him.

Considering the grievance of the petitioner made in this writ petition as well as the stand taken by the Accountant General in the counter affidavit, this writ petition is being disposed of by directing District Superintendent of Education, Simdega (Respondent No. 3) to take appropriate action in compliance of the letter sent from the office of the Accountant General within a period of two weeks from the date of receipt/production of a copy of this order and send all the relevant papers to the office of the Accountant General. On receipt of such papers, the Accountant General shall proceed in the matter to revised the pension of the petitioner by issuing P.P.O. within a period of four weeks from the date of receipt of such relevant papers from the District Superintendent of Education.

With these observations and directions, this writ petition stands disposed of.

(Amareshwar Sahay, J) Mukund/­