DAMODAR INDER GURU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THE prayer of the petitioner in this writ application is for quashing the order dated 26.11.2001 as contained in Annexure 3 issued by the Deputy Commissioner, Hazaribagh by which the claim of the petitioner for payment of his salary for the period from 1.7.1990 to 13.11.1991 has been rejected. Further prayer is for direction to the respondent to pay the salary for the aforesaid period to the petitioner.

(3.) THEREAFTER , the petitioner claimed his salary for the period from 1.7.1990 to 13.11.1991, which has been rejected by issue of Annexure 3, i.e. impugned order dated 26.11.2001 on the ground that nothing was said by the High Court in its order regarding payment of the salary for the aforesaid period to the petitioner and, therefore, on the basis of no work no pay the petitioner was not entitled to the same.