NILESHWAR KUMAR GOUD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anshuman Kumar, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Om Prakash Tiwari, learned counsel appearing on behalf of the respondents.

(3.) This writ petition has been filed for the following reliefs: "For issuance of direction in the nature of certiorari for quashing of an order signed by Respondent No. 2 vide dtd. 3/2/2012 and issued vide memo No. 91 dtd. 6/2/2012 whereby and whereunder the petitioner's grievance for rectifying anomaly in fixation of his pay in Matric Trained Scale with effect from 24/6/1992 as his pay was wrongly fixed in the Matric Trained scale of Rs.1200.002040/- at the rate of Rs.1200.00 per month as on the date of training i.e. 24/6/1992 his basic pay was Rs.1300.00 per month has been rejected/refused on baseless and frivolous ground of illegal appointment and also salary of the petitioner has also been stopped as the petitioner's appointment was made after adopting the procedure of law obtaining name from approved penal list prepared by the office of the Respondent No. 3 in the light of several Government's orders and be further pleased to issue an appropriate writ, order, direction in the nature of Mandamus directing the State Respondents particularly the Respondent No. 2 and 3 to make payment of the petitioner's salary with effect from September,2011 till date and current salary month to month basis and he also be directed to pay retiral benefits such as pension, gratuity, GPF, leave encashment etc." Submission on behalf of the petitioner