ANIRUDDHA BOSE,J. - (1.) The writ petitioner is an employee of Eastern Coalfields Limited. He was initially compelled to superannuate on 1st January, 2010 and contention of the petitioner is that such superannuation was wrongly effected as the service of the petitioner ought to continue till 31st December, 2013. The authorities themselves, however, discovered their mistake and reinstated the petitioner in service on 2nd August, 2010.
(2.) The petitioner, however, was not released the salary and other emoluments during the period of approximately seven months he remained out of employment. He made representations to that effect and when such representations failed to yield any result, he had to approach this Court by filing a writ petition being W.P. No. 7931(W) of 2011. On 7th June, 2011, an Hon'ble Single Judge of this Court was pleased to dispose of that writ petition directing the authorities to take a decision on the complaint of the petitioner of illegal withholding of his salary and other emoluments between January, 2010 and July, 2010.
(3.) The concerned authority being the agent, Kunustoria Colliery has rejected the plea of the petitioner for salary and other emoluments for the period of seven months on the ground that he did not work during this period. The principle applied in rejecting his claim was "no work no pay" to justify this stand.;