NARDEO SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for a direction upon the respondents to pay the due Honorarium of Rs.1,05,000/- for the period prior to 09.11.2012 when the petitioner was working as C.R.P., Cluster Resource Centre, Middle School Thakuranhal, Poraiyahat, Godda. Further prayer has been made to transfer the petitioner from the District of Jamtara to the District of Godda on the ground of health problem and other sympathetic ground.

(2.) At the very outset, learned counsel for the petitioner submits that suffice, it would be if the present writ petition be treated as a representation of the petitioner and a direction be given to the respondents to pass a reasoned order on the representation of the petitioner, within a stipulated time.

(3.) No counter-affidavit has been filed. However, learned counsels for the respondents do not object the submission of the learned counsel for the petitioner.