RAMJAGI SINGH Vs. STATE OF JHARKHAND AND ORS

JUDGEMENT

(1.) In this writ petition, the Petitioner has prayed for a direction on the Respondents to pay his arrear of salary for the period from February, 1989 to the date of his retirement.

(2.) It has been stated that the Petitioner was Paid Manager in the office of District Cooperative Officer, Palamau at Daltonganj and was posted in Hariharganj Block. During his service period, he was entitled to get his salary, but the Respondents did not release the same on the pretext of no availability of fund. It has been submitted that from time to time payment has been made to the Petitioner, but his total arrear of salary has not been paid till date.

(3.) Learned Counsel appearing on behalf of the Respondent No. 3, on the other hand, submitted that the Petitioner was not the employee of the Cooperative Bank, he was an employee of the District Cadre Society. The Central Cooperative Bank under which the Petitioner was working has gone in liquidation and the District Cooperative Officer is the Assistant Liquidator. In that capacity, the amount towards the Petitioner's salary has been released after getting the grant for the said purpose from the State Government.