Chandrashekhar, J. - (1.) The petitioner has approached this Court challenging order dated 19.09.2012, whereby the claim of the petitioner for payment of salary for the period between 11.09.2003 to 20.02.2008 has been rejected.
(2.) The brief facts of the case are that, the the petitioner was appointed on 29.7.1973 on the post of Mining Sardar. Two criminal cases being Patratu (Bhurkunda) P.S. Case no. 196/2004 and Patratu (Bhurkunda) P.S. Case no. 157/2003 were lodged against the petitioner and the petitioner was taken into judicial custody. The petitioner was acquitted in both the criminal cases. The petitioner was permitted to join his duty on 21.2.2008.
(3.) Heard learned counsel for the parties and perused the documents on record.;