RAMESH KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THE petitioners in this writ application have prayed for a direction upon the Respondents to immediately and forthwith publish/implement the Report of the Committee constituted to enquire into the legality/propriety of the appointments of the surplus employees of Non -Formal/Mass Education. A further prayer has been made for declaration that the petitioners cannot be treated as employees of Non -Formal/Mass Education nor can be treated as surplus employees and rather, to treat them as employees of Adult Education. The petitioners have also prayed for a direction upon the respondents to pay them their salary from 16.05.2001 till the date of filing of this writ application.

(3.) COUNSEL for the Respondent -State submits, by referring to the statements contained in the counter affidavit that, on verification, it was found that the petitioners have not worked during the period for which they have claimed salary and as such, no salary can be given to them.