RAM DAS SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arshad Hussain, learned counsel for the petitioner and Mr. Jagdeesh, learned counsel for the respondents-State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing the letter dtd. 22/1/2019 issued by the Director, Primary Education, School Education and Literacy Department, Government of Jharkhand whereby the respondent has refused to pay dearness allowances, annual increment and other allowances payable with the pay scale during payment of salary of the petitioner for the period 16/5/2001 to 5/2/2008.