PARVEEN KUMAR HEMBRUM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In the instant writ petition, the petitioner has prayed for payment of the arrears of salary since his joining i.e. 06.02.2006.

(3.) Mr. Mahesh Kumar Sah, learned counsel appears on behalf of the petitioner and argues that from the date of his joining i.e. 06.02.2006, he is discharging his duties as per the satisfaction of the respondents-authorities. It has also been argued that the State of Jharkhand has released honorarium payment as fixed by the Jharkhand Education Project for the proposed primary school and the amount is being deposited in the account which is being operated jointly by the President and Secretary of the said Village Education Committee. The petitioner has filed several representations before the respondents-authorities regarding payment of the honorarium, as fixed by the Village Education Committee. That on his representation, the matter was recommended by the Block Education Extension Officer, Kathikund on 12.02.2007 and was asked to pay the honorarium immediately. Again on 11.07.2008, the District Superintendent of Education-cum-District Programme Officer, Dumka also affirmed the same and recommended his case for further action.