RAM CHHEDI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the aforesaid writ application, the petitioner has prayed for quashing the letter dated 01.08.2006 and letter dated 19.12.2006 (Annexure3) whereby, the respondent has issued the 75% salary of the petitioners and deducted 25% of salary every month in pursuance of the enquiry conducted by the department regarding the appointment of the petitioners for the post of Assistant Teacher of Project High School, Kasmar, Palamau (1981-82).

(2.) Learned counsel for the petitioner submits that case of the petitioner is squarely covered by one similar case being W.P.(S) No.1350 of 2017 (Vijay Prasad vs. State of Jharkhand & Ors.) which has been disposed of by this Court vide order dated 30.08.2017.

(3.) Learned counsel for the petitioners seeks liberty to approach the competent authority by filing representation along with necessary documents.