SHEKHAR B.SARAF,J. - (1.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by the stoppage of his salary by way of letters dated July 9, 2018 and July 19, 2018 issued by the Administrator of the Chittaranjan Colony Hindu Vidyapit (H.S.), a government sponsored higher secondary school.
(2.) It is the case of the writ petitioner that his salary has been stopped from the month of August, 2018 and he is greatly prejudiced by the same. The petitioner submits that on April 12, 2018 the Administrator had written to him regarding the leave record in his Service Book and had requested him to submit the leave record and clarification with proper supporting documents so as to enable the Administrator to process the e-pension payable to the writ petitioner upon his retirement on January 31, 2019.
(3.) The petitioner thereafter wrote to the school authorities on May 8, 2018 requesting the authorities to submit his pension papers to the concerned authorities. The petitioner thereafter replied to the letter dated April 12, 2018 vide his letter dated June 5, 2018 posted on June 6, 2018 seeking the details of his service book in relation to the leave availed by him from May 1, 2009 till date.;