SURESH PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This is the fourth round of litigation. The petitioner has prayed for directing the respondent District Programme Officer, Supaul to release his salary for the period from 3/11/1970 to February, 2009 and also prayed to quash the letter dtd. 21/2/2019, whereby he has rejected the said claim. He further prays for granting pension by counting the period from the date of appointment, i.e., 3/11/1970 up to the date of retirement. The facts which has come on record on the basis of the pleadings that the petitioner was appointed by the Managing Committee of the School on 3/11/1970, as an Assistant Teacher. The Director approved the services of the petitioner vide his order dtd. 22/12/1988 and the same was made subject to further approval of the Regional Deputy Director of Education.

(3.) Petitioner's filed CWJC No. 6343 of 2004 for payment of his salary for the period which was withdrawn with liberty to file a representation vide order dtd. 6/9/2007. The respondent Regional Deputy Director of Education, Koshi Division, Saharsa (hereinafter referred to as 'RDDE') issued directions to make payment of salary but the same was not released.