BISWAJIT KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the respondents.

(2.) The petitioner was appointed as Cluster Resource Person (CRP) pursuant to the scheme of the State Government for promoting the education programmes upto the block level, under the Sarva Shiksha Abhiyan.

(3.) It is the case of the petitioner that the petitioner was being paid his honorarium, but during the Financial Year 2011 -2012, he was not paid his honorarium from the month of November, 2011 to March, 2012 and during the Financial Year 2012-2013, he was not paid his honorarium from November, 2012 to March, 2013 (total ten months). The petitioner is still continuing in his service.