(1.) The petitioner has challenged the part of order dated 8.8.2017 as contained in Memo No. 472 (4), issued by the Additional Chief Secretary, Govt. of Jharkhand, by which, in compliance of direction of this Court in WPS No. 3439 of 2013, the service of the petitioner was regularized for the period 8.3.2007 to 29.6.2008 and the same was counted for pensionary benefits of the petitioner, but the said period was treated to be extraordinary leave of the petitioner.
(2.) The only grievance of the petitioner is that the said period could not have been adjusted against the extraordinary leave and the petitioner is entitled to get his salary for the entire period.
(3.) This is the second round of litigation.