- (1.) The union of India and others are in appeal before us aggrieved by the judgment and order dated 16.03.2007 passed in W.P.(S) No.6186/2006 and against judgment and order in Civil Review No.41/2007 decided on 27.11.2007 passed by the High Court of Jharkhand at Ranchi.
(2.) The matter pertains to a short dispute with respect to the payment of salary for the period between 31.03.2004 to 11.10.2004.
(3.) The respondent employee-T.K.Das was appointed on 03.09.1992 in the scale of Rs.4500-7000/- and was promoted on ad hoc basis to the post of Senior Surveyor from 02.01.1995 in the pay scale of 5000-8000/-. The services of Senior Surveyors used to be utilized for the purpose of duty of Inspector of Works(Mines) by virtue of providing them ad hoc promotions through office orders issued from time to time by the appellants.;