M.Y.EQBAL,J. - (1.) THIS Letters Patent Appeal is directed against the judgment dated 8.8.2006 passed in W.P. (S) No. 3096 of 2004 whereby the learned Single Judge disposed of the writ application with certain directions.
(2.) THE aforementioned writ application was filed by the appellant seeking a direction for payment of arrears of salary for the period 10 th July, 2002 to 5 th January, 2004 and also for issuance of pay slip for future salary. The facts of the case lie in a narrow compass: By notification dated 16 th April, 2004, the appellant who was working as District Education Officer, Pakur, was transferred as Principal, Government Teachers Training College, Hazaribagh. The appellant joined the place of posting on 10 th May, 2002. Within a period of two months, the appellant was again transferred vide order 30 th June, 2002 from Hazaribagh to Koderma as District Education -Officer. The appellant challenged the said order by filing a writ application being W.P. (S) No. 4003 of 2002. The writ application was dismissed on 12.9.2002. The appellant filed L.P.A. No. 542 of 2002. The L.P.A. was allowed and the transfer order of the appellant dated 30 th June, 2002 was quashed. The respondents were directed to pass appropriate order accordingly.
(3.) IN compliance of the aforesaid direction passed in L.P.A. No. 542 of 2002, the respondent -authority posted the appellant as Principal, Government Teachers Training College, Hazaribagh. The appellant joined the place of posting on 6 th January, 2004 and made an application for payment of salary. The respondents - Human Resources Development Department, vide letter dated 12 th March, 2004 directed the appellant to apply for leave. The appellant, instead of applying for leave, again filed representation on 24.3.2004 claiming salary for the period 10 th July, 2002 to 5 th January, 2004.;