- (1.) SRI R. C. Singh, learned counsel for the petitioner submits that the petitioner was working on Class IV post with the opposite parties.
(2.) ON 19.08.2002, the writ court has passed an interim order, whereby it was provided that there shall be no artificial break in the service of the petitioner.? When this order was not complied with, the petitioner has filed Contempt Petition No.33 of 2003, which was decided by this Court on 09.07.2012 by observing that no contempt has been committed. However, liberty was granted to the petitioner to approach the writ court.
(3.) IN pursuance to the aforesaid direction, the petitioner has moved another application before the writ court where in the writ petition No.4509 (SS) of 2002, a direction was issued that the petitioner is entitled for the salary in accordance with the Rules.? Learned counsel also submits that the petitioner is regularly working but not getting the salary.? He also submits that the petitioner is not working through the Security Agencies. But he was unable to produce the appointment letter.;