SATRUGNA PRASAD PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner woke up after 12 years from the date when he was legally and validly appointed on the post of lecturer and now he claims salary for the period 1.4.1969 to 22.7.1973 when he was temporarily worked as lecturer in a non - affiliated and non -recognised college.

(2.) THE admitted fact as per the petitioners case is that he was appointed as a lecturer by the Governing body of the College, namely, B.S.K. College, Mathan in 1968. The College was said to have been affiliated on 7.12.1968 but the petitioner was never recognized by the University as the lecturer of the said College. Consequently, the petitioners services were left at the sole mercy of the Principal of the College. Admittedly, the petitioner was not paid his salary for the period of 1969 to 1973.

(3.) IN my considered opinion, therefore, the claim of the petitioner for payment of salary or any benefits for the period prior to 1973 is wholly misconceived and devoid of any merit.