- (1.) JUDGMENT The petitioner has approached this Court seeking a direction upon the respondents for payment of salary since the date of appointment, that is, 15.10.1992.
(2.) THE brief facts as stated in the writ petition are that, the petitioner was appointed on 15.10.1992 as Assistant Teacher. His appointment was approved by Government authorities still, he was not paid his salary and therefore, he made representations on 28.04.2000 and 09.08.2001. Since the representations were not decided, he was constrained to move this High Court by filing the present writ petition. A counter -affidavit has been filed in which a stand has been taken that the appointment letter issued to the petitioner would itself disclose that on verification, if the certificates submitted by the petitioner were not found genuine, his services would be liable to be terminated. In any event his appointment was not approved and the date of approval of his appointment was left blank in the form. On scrutiny of the documents, it was found that the B. Ed certificate submitted by the petitioner was not approved by the Government of Jharkhand and the proposition statement from the Directorate dated 09.03.1998 was not approved and the service of the petitioner was terminated. A supplementary counter -affidavit dated 19.01.2011 has been filed clarifying the decision with respect to the continuance of the petitioner in service, stating that the service of the petitioner was terminated on 01.10.2001. However, it is admitted that the petitioner was appointed on 15.10.1992 and his service was terminated only on 01.10.2001. 3. Heard the learned counsel appearing for the parties and perused the documents on record.
(3.) THE learned counsel appearing for the petitioner has confined his argument only to the proposition that even if it is admitted that the service of the petitioner was terminated on 01.10.2001, though he has instructions from his client that they are still working in hope that their services would be regularized, the petitioner is entitled for the payment of salary between the period 15.10.1992 and 01.10.2001.;