Vijay Bishnoi, J. - (1.) THE petitioner was initially appointed in the year 2007 in Rajasthan Rajya Sahakari Spinning and Ginning Mils Federation Ltd., Hanumangarh. Thereafter he was sent on deputation for a period of one year on the post of Helper in the office of Executive Engineer, Public Health Engineering Department, Division Hanumangarh vide order dated 12.1.2007 and till date he is continuing on the post of Helper with the respondent department. The petitioner has filed this writ petition while claiming that since 2007 he has not been paid his salary by the respondent -department. The respondents have passed an order dated 12.11.2012 and has relieved the petitioner from respondent -department to join Rajasthan Rajya Sahakari Spinning and Ginning Mils Federation Ltd., Hanumangarh.
(2.) IT is stated by learned counsel for the petitioner that the order dated 12.11.2012 was stayed by this Court on 10.12.2012 and the petitioner is still continuing with the respondent -department. Learned counsel for the respondents has submitted that since the petitioner has not submitted attendance certificate in the office of respondent, his salary could not be prepared by the respondent -department.
(3.) IT is argued by learned counsel for the respondents that if the petitioner produces his attendance certificate in the office of respondent No. 2, the respondent will prepare salary of the petitioner.;