MAN SINGH MELGANDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The grievance of the petitioner is that though he was appointed as a Village Extension Worker on 15.05.1995 but has been paid his salary up to January, 1996 only and since February, 1996, he has not been paid anything. Accordingly, prayer has been made to direct the respondent's to pay his legitimate arrears of salary from February, 1996 till dale.

(3.) According to the petitioner, alter he was appointed in May, 1995, he was working as a Village Extension Worker at Manjhgaon and subsequently, by an office order dated 06.08.1996, under the signature of the District Education Officer, Singhbhum, Chaibasa, he was sent from Manjhgaon to Goelkera but his salary since February, 1996 is not being paid to him.