RAMJEE SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner in this writ application has prayed for quashing the order dated 01.06.2004 passed by the Chief Engineer (Headquarter), Drinking Water & Sanitation Department, Government of Jharkhand, Ranchi, whereby the petitioner's prayer for releasing and paying him salary which has been withheld from September, 2002 to 13.11. 2003 has been rejected.

(3.) Earlier, the petitioner had approached this Court with the same prayer, vide W.P. (S) No. 1849 of 2004. The writ application was disposed of by a single Judge of this Court with liberty to the petitioner to file a fresh representation before the concerned authorities and with a corresponding direction to the Respondents to consider the petitioner's prayer and to pass an appropriate reasoned order thereon. In compliance, the petitioner filed a fresh representation which was rejected by the impugned order of the Respondents.