Ananda Sen, J. - (1.) The petitioner is claiming his salary from February 1999 to April, 2004, as he had work as Chaukidar at Lal Gutua Depot of State Trading Division, Ranchi.
(2.) The petitioner earlier approached this Court by filing Writ Petition being WP(S) No. 6437 of 2005, which was disposed of on 9.3.2006. The relevant portion of the said order reads as under; "Without going into the merit of the case, I direct the petitioner to file representation before Conservator of Forests, Ranchi Circle, Ranchi who shall consider the claim of the petitioner and pass a reasoned order within a period of six weeks from the date of filing of the representation. Needless to say, if the claim of the petitioner is found correct then appropriate order will be issued for release of the wages. It is made clear that payment of wages cannot be denied merely because of non-allotment of fund."
(3.) Pursuant to the said order dated 9.3.2006, an order was passed vide Office Order No. 33 dated 3.6.2006 by the Conservator of Forests, Territorial Circle, Ranchi, by which, the claim of the petitioner was rejected. This order is under challenge.;