PARMATMA SINGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner, after his retirement on 31.01.2004 from the post of Junior Employment Officer, Department of Labour, Employment and Training, has approached this Court in the present writ petition inter alia seeking (i) release of arrears of salary from 04.02.1997 to 08.07.1998 (ii) for payment of admissible post retiral dues such as gratuity and leave encashment etc.; and (iii) for grant of ACP.

(3.) The respondents in their counter affidavit have brought on record office order dated 16.09.2008 bearing Memo No. 31 issued by the Directory Employment and Training, Government of Jharkhand wherein the period of absence of the petitioner from 04.02.1997 to 08.07.1998 i.e. for 520 days, was treated as unauthorized absence. The said order has been challenged by the petitioner through interlocutory application and thereafter' incorporated as prayer in the main writ petition.