CHITRANJAN TURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Seeking a direction for payment of arrears of salary since 1975 and pension, the petitioner has approached this Court.

(2.) The petitioner claims that he was appointed as Cook in Damin Janta High School, Kusma on 29.01969, however, he was not paid salary and therefore, he submitted a representation on 06.06.1975 for payment of arrears of salary. It is admitted by the petitioner that on 10.01986 the hostel in which he was employed as Cook was closed. In the counter-affidavit, the respondents have pleaded that the petitioner has worked only for few days in the hostel of Damin Janta High School, Kusma.

(3.) From the facts disclosed in the present proceeding and on his own saying, the petitioner was not paid salary during the year 1969 or thereafter, and the hostel where he was employed was closed in 1986 itself.