VIJAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) LEARNED counsel appearing for the petitioner submits that before the petitioner was allotted to Jharkhand cadre, the petitioner was working as Executive Engineer in the office of Bihar Rajya Pool Nirman Nigam Ltd. Patna. On being allotted Jharkhand cadre, the petitioner was relieved from there on 20th October, 2004. Thereafter, the petitioner gave his joining in the Office of the respondent No.2-Secretary, Road Construction Department, Govt. of Jharkhand, Ranchi on 26.10.2004 which was accepted. Thereafter on 18.05.2005, the services of the petitioner was transferred to Urban Development Department, but no order regarding posting was made until 07.06.2005, on which date the petitioner was posted as Executive Engineer, Ranchi Municipal Corporation, Ranchi, but the salary for the period from 21.10.2004 to 07.06.2005 was not paid for the reason that during this period, the petitioner was waiting for posting for which no order was passed regarding regularization of the services for the said period, as a result of which, the payment for the said period was not made to the petitioner.