DEVENDRA NATH MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD Mr. D.K. Chak -raverty, learned counsel for the petitioner and Mr. B.S. Lall, learned A.G.G.

(2.) THE writ petitioners, in this case are aggrieved by the letter dated 2.5.2001 as contained at Annexure 5/1 and also the subsequent notice dated 7.6.2001 by which it was indicated that House rent and City allowance will be deducted from the salary of petitioners. By an interim order passed by this Court however, the respondents were restrained from making any deductions.

(3.) THE petitioner No. 1 has stated at paragraph 7 that the School at Jaipur, Kongey in the Kanke Block, is situated within 5 kms. from the Ranchi Municipal Corporation.