BIPLAVA PRASAD SINGH Vs. THE HINDUSTAN COPPER LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Writ petitioner is the appellant aggrieved by the judgment rendered by the learned Single Judge in W.P.(S) No.5918 of 2003 dated 2nd July, 2008. The writ application was preferred for payment of arrears of salary w.e.f. September, 2002; arrears on account of Dearness Allowance alongwith the interest from January, 1998 and salary at par with the State Government teachers. The reliefs were directed against the respondent-Hindustan Copper Limited.

(3.) As per the case of the petitioner, he was serving as an Assistant Teacher at Surda Mines Middle School run by the Hindustan Copper Limited after confirmation w.e.f. 1st February, 1980. Petitioner reportedly has reached the age of superannuation in the year 2013 during pendency of this appeal. On the basis of averments made in the writ petition alongwith enclosed documents, petitioner has essentially endeavoured to make out a case that the school is run by the Hindustan Copper Limited, therefore cannot it absolve itself of the legal and moral responsibility of bearing the expenditure of running the school including payment of salary to the teachers.