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Judgment
Heard the parties.
The petitioner was employed as Junior Engineer under Mukhya Mantri Kisan Khushali Yojna (MMKKY), which was a Scheme floated by the Ministry of Agriculture and Sugarcane, Government of Jharkhand. At the initial stage, the petitioner was being paid an honorarium of Rs. 5500/- per month, which was enhanced to Rs. 15000/- per month w.e.f.
04.03.2011. The said Scheme came to an end w.e.f. June, 2014. The claim of the petitioner is that he had worked till May, 2014, but he has not been paid his honorarium from May, 2013 till May, 2014, not even the initial amount of Rs. 5500/- per month. He submits that he was entitled to get honorarium of Rs. 15,000/- per month during the said period. He further submits that the honorarium was increased from Rs. 5500/- per month to
Rs. 15,000/- per month w.e.f. 04.03.2011 but till date the same has also not been paid to him from March, 2011 to April, 2013. He further submits that he made several representations before the Director, Agriculture, Government of Jharkhand, Ranchi (Respondent no. 3), but no order has been passed on his representations.
Learned JC to GP-IV submits that the grievance of the petitioner will be looked into and appropriate order would be passed if the petitioner files a fresh representation before the Director, Agriculture, Govt. of Jharkhand, Ranchi (Respondent no. 3).
In view of the said submission, the petitioner is directed to file a fresh representation, stating in detail about his claim before respondent
no. 3 within two weeks from today. On receipt of such representation, the Director, Agriculture (Respondent No. 3) shall pass an appropriate reasoned order on the same within a period of four weeks thereafter. He shall also take into consideration whether the petitioner has actually worked during the said period. If the petitioner has worked for the said period, he is entitled to get the admissible honorarium for the period which he actually worked.
It is made clear that if any amount is found payable to the petitioner, the same must be paid to him within the said period.
With this observation and direction, this writ application stands disposed of.