AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner moved this Court earlier in C.W.J.C. No. 1386 of 1993 (R) with a simple prayer that the respondent be directed to pay the salary to him for the period he has actually worked. This Court by order dated 21.4.1993 disposed of the said writ application with a direction to the petitioner to make a representation before the Civil Surgeon -cum -Chief Medical Officer, Giridih in respect of his claim and the Civil Surgeon was directed to see that if the petitioner was found that he actually worked for any period as claimed by him then he should be paid the wages for the said period. The claim of the petitioner in this writ application is that by order dated 3.4.1984 (Annexure -I) the Regional Deputy Director, Health Services, South Chotanagpur Division, Hazaribagh, on the recommendation of the Incharge Medical Officer dated 21.1.1984, he was allowed to work as "Dainik Mazdoor" on Daily Wages w.e.f. 1.2.1983. Thereafter, by issue of Annexure -2 dated 31.12.1986 Civil Surgeon -cum -Chief Medical Officer, Giridih, regularise his service to the post of Non -Medical Assistant in the scale of Rs. 680 -985/ -. Since thereafter the petitioner was not being paid his salary, therefore, he moved this Court in C.W.J.C. No. 1386 of 1993 (R) which was disposed of with directions as noticed above. Thereafter, the petitioner was paid his due salary,
(3.) THE grievance of the petitioner is that he is not being allowed to perform his regular duty on the post of Non -Medical Assistant at Primary Health Centre, Gomia, though his services were regularized. It is said that without issue of any termination order he is not being allowed to work and, therefore, he has sought for a direction to the respondents to allow him to continue in service and perform his duties regularly.;