NARAYAN RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This matter was listed on 19/04/2010 but nobody appeared on that day on behalf of the petitioner and, as such, the matter was adjourned for today with condition that if nobody appears on behalf of the petitioner on the next date, appropriate order shall be passed. Today also when the case is called out nobody appeared on behalf of the petitioner.

(2.) In this writ petition the petitioner has prayed for direction to the respondents to pay the arrears of salary including the current month to month salary since 05/04/2005 till the date he was kept for posting.

(3.) By filing a counter affidavit, it has been stated in para14 thereof that the petitioner was relieved from the successor State of Bihar on 05/04/2005 and subsequently he was posted as Mines Inspector in the District Mining Officer, Gumla but he did not join the place of posting and instead preferred writ petition before this Court being W.P.(S) No. 3782 of 2005, which was dismissed on 05/04/2006 and, therefore, under this circumstances, the petitioner did not get his salary for nonjoining of place of posting.