Anil Kumar Upadhyay vs State Of Jharkhand

Ananda Sen, J

Heard learned counsel representing the petitioner and learned counsel representing the respondents.

In this writ petition, the petitioner has prayed for direction upon the respondents for payment of arrears of salary of the petitioner of certain period along with statutory interest.

The petitioner has superannuated from the post of Panchayat Sewak on 31.08.2023. It is the case of the petitioner that the allotment of fund to make payment was sought for but till date the dues have not been paid to the petitioner.

Considering the aforesaid submission, I direct the petitioner to file a representation along with all the documents claiming his dues before respondent No.3 – Deputy Commissioner, Chatra, within three weeks from today.

On receipt of the said representation, the Deputy Commissioner, Chatra, will quantify the amount, which the petitioner is entitled to receive and is due to him. Once the amount is quantified, the same should be immediately paid to the petitioner. The amount so quantified will carry an interest @ 6% per annum, from the date of superannuation of the petitioner till the same is disbursed to him.

If any part of claim / representation is rejected, the reasons thereof must be communicated to the petitioner.

The entire process should be concluded within a period of eight weeks from the date of receipt of copy of this order, along with the representation filed by the petitioner.

With the aforesaid directions, this writ petition stands disposed of.