KHALID HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Das, the learned counsel for the petitioners and Mr. Munna Lal Yadav, the learned counsel appearing on behalf of the respondent 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 petitioners have preferred this writ petition for quashing the order dated 05.05.2016 whereby the District Superintendent of Education, Jamshedpur was directed to recover the arrears of salary paid to the petitioners for the period 07.03.1994 to 13.09.1995.