- (1.) Heard Counsel for the parties.
(2.) The petitioner in this writ application has expressed his grievance against the letter dated 13.04.2007 (Annexure- 4), issued by the Block Development Officer, whereby the petitioner's service has been returned to the parent department. The petitioner has prayed for quashing the aforesaid order. The petitioner has further prayed for a direction upon the respondents to pay him his salary which has been withheld from December 2005 till January 2008, although he has been working as Junior Engineer at Taljhari, Sahibganj continuously.
(3.) From the counter affidavit, it appears that the order was passed by the superior authority of the petitioner for withholding the payment of his salary on the ground that the petitioner was found persistently absent from duty. Show cause notices were issued to the petitioner, but he did not chose to file any replies promptly. The belated replies filed by him was not found satisfactory by his superior authority. It appears also that after obtained the due permission from the superior authorities, as per the procedure laid down, the petitioner was repatriated to his parent department.;