DINESH KUMAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This writ petition has been filed for the following reliefs:-

(3.) Learned counsel for the respondents-Jharkhand Academic Council (JAC) submits that a counter affidavit has been filed in the present case stating that the salary to the teaching/non-teaching employees of the College involved in the present case is to be made by the Governing body of the college and for that Jharkhand Academic Council has no role to play. The learned counsel has also submitted that the dispute between the petitioner and the Governing body of the College is to be taken care of by the Jharkhand Educational Tribunal, (JET) and as per Sec. 8 of the Jharkhand Educational Tribunal Act, 2005, power is vested with the Tribunal to decide service dispute and all grievances of the employees against the management of the educational institution. He submits that the present writ petition is not maintainable.