SUBODH KUMAR HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application was initially preferred by the petitioner praying therein for a direction upon the respondent-authorities to accept the joining of the petitioner as an Assistant Teacher and to pay salary with effect from the date the petitioner gave his joining after recovery from his ailment i.e. on 12/12/2005.

(3.) The facts relevant for disposal of the instant writ application is that pursuant to the letter dtd. 21/9/1994, the petitioner was appointed as an untrained teacher in the pay scale of Rs.975.001540/-, thereafter he joined the service and started doing his work at Primary School Kesarda. Subsequently, in the year 1999, he fallen severely ill due to which he applied for leave. Thereafter, the petitioner was diagnosed with severe "Lumbago Sciatic Syndrome" for which he was regularly treated by a medical expert and after he was declared fit in the year 2005, he gave his joining annexing all the original medical documents before the Block Education Extension Officer (BEEO in short) on 12/12/2005.