SARVANAND PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents for payment of arrear of salary, due from June 2001 till February 2008 and further prayer has been made for direction upon the respondents to allow the petitioner to work as Guard in Probation Home, Dumka.

(2.) A counter affidavit dated 13.02009 has been filed by the respondent no.3 wherein it has been submitted in para 21 that the payment will be made to the petitioner after receipt of the allotment. In the meantime nine years have elapsed. Neither learned counsel for the petitioner nor learned counsel for the State is in a position to apprise the Court, as to whether admissible honorarium for the period in question has been paid to the petitioner or not.

(3.) Learned counsel for the petitioner further submits that if a direction would be issued to the respondents more particularly respondent no.2 to dispose of the representation pertaining to arrears of salary then the grievance of the petitioner shall be redressed.