VIDYA BHUSHAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the captioned writ application, the petitioner has inter alia prayed for direction upon the respondents calling upon them to certify as to why the petitioner is not being allowed to join his services though there is no order of removal or termination and further for direction upon the respondents to forthwith pay subsistence allowance for the period 09.02.1999 to 14.06.2002 while the petitioner was in custody and also to make payment of all other arrears of salary including salary for the period 15.06.2002 onwards during which the respondents prevented the petitioner in discharging his duties on account of non-acceptance of his joining report.

(2.) The facts, as disclosed in the writ application, in brief, is that petitioner was appointed as an Assistant in Government Girls High School, Dhanbad, where he worked and received his salary till 30.09.1995. It has been submitted that a First Information Report was lodged against the petitioner being Dhanbad (Bank More) P.S. Case No. 457 of 1996, in which, the petitioner was taken in judicial custody on 09.01999 and released on bail vide order dated 17.05.2002 read with order dated 11.06.200 It has further been averred that after being released on bail the petitioner submitted his joining report before the Principal of the school-respondent no. 5 but he was not allowed to join his duties in spite of the fact that there was no order of suspension or removal.

(3.) Being aggrieved, the petitioner has approached this Court invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for redressal of his grievances.