- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application, has prayed for a direction upon the respondents to release and pay forthwith the arrears of salary as also current salary to her which has been withheld since the month of January 2007 and with a corresponding prayer that such payment to be made along with interest at the rate of 18% per annum..
(3.) From the rival submissions of the learned counsel for the parties, it appears that admittedly, the petitioner was appointed as a Dance teacher in Girls Primary Teachers Education College, Ratu, Ranchi on 1.7.1981. Such appointment was made, as per the petitioner's claim, pursuant to the advertisement issued on 14.7.1980 by the State Government followed by interview on 31.7.1980. The petitioner has been continuously working since the date of her appointment, till date.;