RANJAN KUMAR Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking a direction upon the respondents for payment of salary and other service benefits.

(2.) The brief facts of the case as disclosed in the writ petition are that, the petitioner was appointed as Technical Assistant by order dated 7.6.1988. The description of the posting of the petitioner has been given in the writ petition. It appears that the petitioner approached this Court in C.W.J.C. No. 1702 of 1999 (R) with a prayer for payment, for the period the petitioner and others actually worked. The writ petition was disposed of by order dated 13.4.2000 with a liberty to the petitioner to file representation and a direction to the respondents for deciding the representation of the petitioner. Since the salary etc. as claimed by the petitioner was not granted to the petitioner, the petitioner has approached this Court by filing the present writ petition.

(3.) Heard learned counsel appearing for the parties and perused the documents on record.