- (1.) This letters patent appeal has been preferred by original petitioner challenging the order passed by the learned Single Judge in WP(S) No. 3929 of 2013 dated 18th November, 2013, whereby petition preferred by this appellant has been dismissed.
(2.) This appellant (original petitioner) is seeking salary for the period running from June, 2012 to January, 2013.
(3.) The present appellant was working as Superintending Engineer (Mechanical) under the Damodar Valley Corporation (Central Government Undertaking Statutory Corporation). He was working at Bokaro Thermal Power Station for last 18 years. He was transferred on 24th May, 2012 at Trichurapalli. Lot of hue and cry has been made by this appellant as well as through the association. Ultimately, transfer order was modified and this appellant instead of Trichurapalli was transferred at Durgapur Thermal Power Station which is situated in the West Bengal and thereafter, again transfer order has been withdrawn and he was again placed at Bokaro Thermal Power Station where he was there for last 18 years. As he has not joined duty at Trichurapalli or at Durgapur and now he is again placed at Bokaro Thermal Power Station and he resumed his duty on 17th December, 2012. Thus, intervening period from 24th May, 2012, he pursued his matter personally as well as through association and he has not resumed the duty at Trichurapalli or at Durgapur and ultimately, he succeeded in all his attempts, got several letters from Delhi and he was finally retained at Bokaro Thermal Power Station and now at present he is claiming salary for the period for which he has not done any work.;