MANOJ PRASAD Vs. RANCHI UNIVERSITY

JUDGEMENT

(1.) WE have heard the counsel for the parties at length, but we find no merit in this petition. WE briefly record our reasons.

(2.) THE petitioners claim to be class III and class IV employees of the J. S. College, Daltongaj, a constituent College of the Ranchi University. In the instant petition, they have claimed their wages for the periods from May, 1988 to August 1989 and again from February, 1991 onwards. THEy claim that though they were appointed against the posts sanctioned by the University in May, 1988, then the Principal of the College stopped payment of wages to them and this compelled them to taken up the matter with the University, Pursuant to an undestanding reached with the University they again started getting their wages from September, 1989 onwards and continued to receive their wages till January, 1991. Again from February, 1992 they are not being paid their wages though they are working against the posts.

(3.) THEREAFTER, the petitioners where not allowed to work nor were they being paid their wages. Subsequently the successor-Principal illegally allowed the petitioners to work from September, H'89 to January 1991 and also paid them wages for that period. This was illegal. He was succeeded by Sri M. Z. Haque as in-charge-Principal. When he came in know of the illegality, he stupped the payment of wages to the petitioners, particulary, in view of the fact that no found was allotted for payment to such persons as their appointments were illegal. He also did not allow the petitioners to work in the College and the petitioners have not been permitted in work ever since. It is stated that the petitioners did not work for the period from May, 1988 to August, 1989 and Appointing authority (sic) not allowed to work from February, 1991, onwards. Since their appointments stood terminated, there was no question of payment of wages to them.