ARUN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. L.B. Singh for the petitioner, and Mr. Sunil Kumar Mandal, learned Standing Counsel No. 15. The petitioner seeks a direction to the respondent authorities to make payment of his salary which has been withheld since 1.7.1995 till date.

(2.) ACCORDING to the writ petition, he was appointed as a Class -IV employee in High School, Bairgania, vide office order bearing Memo no. 217, dated 26.6.1995 (Annexure -1). He submitted his joining report on 1.7.1995 (Annexure -2) which was accepted. The Regional Deputy Director of Education, Tirhut Division, Muzaffarpur, had issued office order bearing Memo no. 9535, dated 31.12.1996 (Annexure -3), for payment of his salary. The consequential order bearing Memo no. 1413, dated 21.7.1997 (Annexure -4), was issued by respondent no. 4 (The District Education Officer, Sitamarhi). Respondent No. 4 has issued an identical office order bearing Memo no. 1556, dated 15.12.1998 (Annexure -5), for payment of salary. The petitioner thereafter submitted his representation dated 3.5.2000 (Annexure -6) to respondent no. 4 for payment of salary which has remained unattended. The respondents have placed on record their counter affidavit and have opposed the writ petition. I have perused the materials on record and considered the submissions of learned counsel for the parties. It is stated in the counter affidavit that the petitioner was never appointed as a Class - IV employee and never reported for duties, therefore, the question of payment of salary to him does not at all arise. Copies of the orders annexed to the writ petition are all forged and fabricated documents. It is thus manifest that the petitioner has set -up a false case on the basis of forged and fabricated documents. It is presumably for that reason he has annexed typed copies of all the documents to the writ petition without exception, and not one annexure is photocopy of the original. The enormity of the situation is manifest on the face of it.

(3.) I only wish to note the submission made on behalf of the learned Government counsel that a First Information Report shall be lodged against the petitioner forthwith.