LAWS(JHAR)-2018-7-79

SANJAY KUMAR Vs. STATE OF JHARKHAND

Decided On July 26, 2018
SANJAY KUMAR Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. A. K. Sahani, learned counsel for the petitioners and Ms. Rashmi Kumari, associate counsel of learned Sr. S.C.I for the respondentState.

(2.) After some arguments the learned counsel for the petitioners confines his argument with regard to payment of honorarium from October, 2008 till the petitioners have discharged their duties. Learned counsel for the petitioners submits that indisputably, the petitioners have been duly selected as Para Teachers and they discharged their duties with utmost satisfaction of the superior authorities. Learned counsel for the petitioners submits that the honorarium has been paid upto October, 2008 thereafter, no honorarium has been paid to the petitioners without assigning any reason as evident from Annexure- Learned counsel for the petitioners further submits that if a direction be issued to the respondents more particularly respondent no.3 to make payment of the admissible honorarium for the period the petitioners have discharged their duties then the grievances of the petitioners shall be redressed.

(3.) Learned counsel for the respondents-State has raised no serious objection to that course of action.