YOGENDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for petitioner and learned counsel appearing for the State.

(2.) Learned counsel appearing for the petitioner submits that the petitioner being Block Co-operative Extension Officer' discharged his duty at Jamua Block, Giridih from March, 2008 till September, 2009, but the salary of the petitioner was not paid for the reason as has been disclosed in the counter affidavit, that the B.D.O., Jamua Block, Giridih did find the service book of the petitioner unverified but that assertion is quite wrong as it was the B.D.O., Jamua Block, Giridih, who had verified the service record of the petitioner and had even issued L.P.C. but that L.P.C. was never sent to the Office of the B.D.O., Bishungarh Block, Hazaribagh where the petitioner on transfer had joined rather it was sent to the Office of the Assistant Registrar, Hazaribagh. Thus, it was prayed that the authority be directed to make payment to the petitioner from March, 2008 to till date.

(3.) Having heard learned counsel for the parties, I do find that this fact has never been controverted on behalf of the State that the service book of the petitioner has already been verified and even L.P.C. has been issued by the B.D.O., Jamua, but the payment seems to have been not made to the petitioner for the reason that L.P.C. had not been received in the Office of the B.D.O. Bishungarh Block, Hazaribagh, as according to the petitioner, the same had been communicated to the Office of the Assistant Registrar, Hazaribagh. However, it has been stated on behalf of the State that all the service records have been sent to the Office of the B.D.O., Bishungarh and in that view of the matter, there appears to be no difficulty on the part of the authority to make payment of the petitioner and, therefore, the petitioner is, hereby, directed to make a representation before the B.D.O., Bishungarh along with a copy of this order, within a period of two weeks, who in turn, shall be making payment of the salary to the petitioner for the period from March, 2008 to till date, within a period of six weeks from the date of filing representation.