PARESH NATH MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant writ application, the petitioner has challenged the order as contained in Memo No. 464 dtd. 14/7/2012 (Annexure-7 of the writ petition) passed by the Director, Primary Education, Human Resources Development Department, Government of Jharkhand; wherein the claim of the petitioner with respect to payment of salary for the period with effect from 1/1/2008 to 30/6/2008, 7/9/2008 to 14/10/2008 and 3/11/2008 to 31/12/2008 has been rejected.

(3.) The brief facts of the case as per the pleadings are that the petitioner was appointed on the post of Assistant Teacher (Matric Trained) on 7/8/1971. During the service period the petitioner was transferred to various places. The petitioner retired from services on 30/6/2010. The petitioner had made an application and produced the Attendance Register to show that the petitioner was regularly present.