VINOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant intra -court appeal under Clause X of the Letters Patent of Patna High Court is directed against the order dated 23rd January, 2014 passed by the learned Single Bench by which CWJC No. 11546. of 2013 filed by the petitioner has been dismissed.

(3.) The appellant was initially appointed on the post of Panchayat Level Worker in Gram Panchayat Raj Chochahi Chapra in the district of Muzaffarpur by the Circle Officer, Paroo under order dated 24.01.2011. The appellant was deputed by the Block Development Officer, Paroo in the Block Office for issuance of birth/death certificate. His service was terminated by the Circle Officer, Paroo with effect from 15.05.2013. Being aggrieved, the appellant filed CWJC No. 11546 of 2013 for a direction to the authorities to pay the arrears of remuneration for the period 15.09.2011 to 21.05.2013. The writ petition was dismissed by order dated 23.01.2014 which is impugned in the present appeal.