DR. RAJIV RANJAN Vs. THE STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, RANCHI

JUDGEMENT

(1.) - Heard learned counsel for the petitioner and learned counsel for the respondent State of Jharkhand.

(2.) Petitioner was working as Medical Officer in Sadar Hospital in Chatra, and he is aggrieved by the fact that he has been denied his salary for certain periods, as claimed by the petitioner.

(3.) The petitioner had earlier moved this Court in WP(S) No.5139 of 2007, claiming therein that he had not been paid his salary from 25.01.1993 to 14.03.1993, 16.04.2006 to 31.08.2006, 9.11.2006 to 20.11.2006, 1.08.2000 to 14.11.2000, 01.01.2006 to 15.04.2006 and continuously w.e.f. 01.09.2006. The said writ application was disposed of by order dated 23.06.2008 as contained in Annexure-17 to the writ application, whereby the petitioner was directed to file representation before the Commissioner-cum-Secretary, Health, Family Welfare and Medical Education Department, Government of Jharkhand, Ranchi, who was directed to dispose of the representation of the petitioner.