DEEPAK KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, learned counsel for the petitioner and Mr. Rahul Saboo, learned S.C-I for the respondents-State through V.C.

(2.) The instant writ application was initially preferred by the petitioner praying for a direction upon the respondent Authorities to forthwith release the entire arrears of salary and other dues of the petitioner for the period from March, 1997 till 7/9/2001 along with penal interest.

(3.) Brief facts of the case are that the petitioner joined his service on 21/10/1989. In the year 1998, vide order dtd. 9/11/1998, the petitioner was transferred and posted as Touring Veterinary Officer, at Jamshedpur. Pursuant to that the petitioner gave his joining on 14/11/1998 but the charge of the said post was not handed over to him for which he represented the authorities by filing several representations (Annexure-3 Series). However, when all attempts failed; he submitted his resignation on 7/9/2001 which was accepted after three years w.e.f. 7/9/2001.