KRISHNA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THE prayer of the petitioner in this writ application is for direction to the respondents to pay the arrears of salary as well as current salary of the petitioner, which have not been paid from February, 1999.

(3.) FROM perusal of the aforesaid quoted order, it appears that the Govt. of Jharkhand has taken a stand that for verification of the fact that as to whether the validity of appointment of the teachers of a recognised minority school was approved by the School Seva Board or not, a committee has been constituted by issue of Notification and by approval of the Government of Jharkhand.