PANDEY JANARDAN PRASAD SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner is aggrieved by an Order dated 10th June, 2004, Annexure-7 as also letter dated 12th March, 2005, Annexure-9 whereby the respondents have treated the period from 6.2.1996 to 28.10.1997 as mixed leave that means part of it as earned leave, part of it as half pay leave and the rest leave without pay.

(2.) The grounds to challenge the same on behalf of the petitioner are that the respondent-District Education Officer, Ranchi himself vide communication dated 4th June, 1999, Annexure-5 addressed to the Office of the Accountant General, Bihar, Patna has accepted that the petitioner had worked during the said period and has not drawn salary from two places but from only place of his posting at High School, Kersai, District-Gumla.

(3.) It is the contention of the petitioner despite that at the time of processing of his post retiral benefits, the respondents have counted the said period as on leave and thereon sanctioned different leaves for the said period though, the petitioner was working during the said period.