RAM KARAN RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Claiming salary for the period between 12.02.2014 to 29.09.2014, the petitioner seeks quashing of the order contained in memo dated 15.01.2015 whereby the aforesaid period has been sanctioned as "Extraordinary Leave" under Rule 236 of Jharkhand Service Code, 2001, however, it has been treated as "leave without salary".

(2.) Heard.

(3.) The petitioner approached this Court in W.P.(S) No. 955 of 2014 with a grievance that he has been asked to report to the Department of Personnel Administrative Reforms and Rajbhasa, without posting. The writ petition was taken up for hearing on 10.03.2014, when the respondent-State was directed not to take coercive steps against the petitioner. Consequently, the petitioner on 13.03.2014 gave his joining on the post of Joint Transport Commissioner before the Additional Chief Secretary, Department of Transport and he was permitted to continue on the said post. In compliance of subsequent transfer order dated 25.02.2014, the petitioner joined Department of Economics and Statistics on 30.09.2014. However, the petitioner was not paid salary for the period between 12.02.2014 to 29.09.2014. Constrained, the petitioner has again approached this Court.