Aparesh Kumar Singh, J. - (1.) Heard counsel for the parties.
(2.) In substance, petitioner herein is aggrieved by denial of salary for the period 15.10.2003 to 09.05.2005 for alleged unauthorized absence from duty which was communicated to him through the impugned order dated 07.06.2006 (Annexure-23) issued by the Branch Manager, Brambe Branch, Ranchi after rejection of the petitioner's representation dated 13.07.2005 by the General Manager of the respondent Bank by order dated 13.09.2005 (Annexure-20). The order passed by the Chairman is said to have been communicated through General Manager dated 17.05.2006 (Annexure-A).
(3.) Summary of the facts involved are as follows: Petitioner, a Clerk in the respondent Bank at Ranchi Regional Gramin Bank, now Jharkhand Gramin Bank, was transferred from Kakaria Branch to Jairagi Branch vide order dated 11.06.2003 and was relieved on 10.07.2003. He did not join at Jairagi Branch and made a request for transfer at a place at Ranchi. In WPS No. 5081/2003 preferred by him, learned Single Judge of this Court did not enter into determination of the merits of the dispute. However, by judgment dated 15.10.2003 (Annexure-1), Chairman of the respondent Bank was directed to pass appropriate order on his representation after inquiring into the matter whether he is actually suffering from ailment of Jaundice or Kidney problem, as stated by him. Petitioner was examined by the approved Medical Officer of the Bank and his transfer order was modified by posting him at Simdega Branch vide Head Office Order dated 20.01.2004. Petitioner again did not report for his duties.;