D.N. Patel, J. - (1.) WHEN the matter is called out, Learned Counsel for the petitioner is absent. Learned Counsel for the respondent -State submitted that the petitioner is seeking salary for the period, running from 5.3.2004 till date along with interest, on th ground that he has worked as Anchal Amin on contract basis.
(2.) LEARNED Counsel for the respondents submitted that a detailed counter affidavit has been filed and in paragraph No. 10 thereof, it has been stated that the petitioner has never worked as an Anchal Amin in the circle office, Sarwan within the district of Deoghar, nor there is any document, annexed with the memo of petition, supporting the contention raised by the Learned Counsel for the petitioner for the alleged work being carried out by the petitioner. Thus, the petitioner has not worked at all as Anchal Amin and is, therefore, not entitled for any salary or even for remuneration on month to month basis. Having heard Learned Counsel for th respondents and looking to paragraph No. 10 of the counter affidavit, it appears that the petitioner has not worked as an Anchal Amin in the circle officer, Sarwan, within the district of Deoghar. Moreover, neither any document has been annexed with the memo of petition, supporting the contention that the petitioner has worked as Anchal Amin, nor any rejoinder affidavit has been filed to the counter affidavit, filed by the respondents.
(3.) THUS , the petitioner has not worked as Anchal Amin at Circle Officer, Sarwan, within the district of Deoghar and hence he is not entitled to any salary or remuneration. In view of the aforesaid f s, this writ petition is hereby dismissed.;