- (1.) Heard the learned counsel for the petitioner and the learned counsel for the Respondents.
(2.) The petitioner, in this application, has prayed for issuance of an appropriate writ for quashing the impugned Notification dated-12.10.2009 (Annexure-11), issued by the Respondent No. 3 by which the petitioner's services is sought to be returned to be purported parent department, namely, Sanjay Gandhi Cooperative Soot Mill Limited, Irba Ranchi (Sanjay Gandhi Co-operative Weaver's Spinning Mills Ltd., Irba, Ranchi).
(3.) The grievance of the petitioner is that his services were placed on deputation initially in the Ranchi Municipal Corporation, where he worked for eight years and thereafter, he was shifted to work under the Respondent-M.A.D.A. During the aforesaid period, his salary for the period 20.11.2007 to 24.02.2008 was not paid, though his salary for the period March, 2009 to May, 2009 was paid to him. Even under the M.A.D.A., though the arrears of salary was accumulated but the same have not been paid to him.;