PRAMATH PATNAIK,J. - (1.) In the accompanied writ application, the petitioner has prayed for issuance of writ of certiorari for quashing the order dated 16.06.2008 vide Annexure-19, issued by the respondent No. 2, whereby the claim of the petitioner has been rejected and the petitioner has further prayed for direction to the respondents for payment of arrears of salary from 06.08.1998 till date along with interest @ 18 per cent per annum.
(2.) The brief facts, as has been averred in the writ application, are that the petitioner was appointed against a vacant sanctioned post of Attendant-cum-Sweeper in the year 1988 and the services of the petitioner was approved with effect from 01.08.1988 and he was placed in the regular pay-scale. Vide Annexure-3 to the writ application, the In-charge Medical Officer, Primary Health Centre, Jaarmundi directed to lodge F.I.R. against the illegally appointed persons including the petitioner. However, no F.I.R. was lodged against the petitioner but the salary of the petitioner was withheld. Subsequently, due to intervention of the Civil Surgeon-cum-Chief Medical Officer, the payment of salary of the petitioner was approved . In the year 1992, the petitioner was promoted to the post of the Clerk. The petitioner was issued show cause notice in the year 1994 and the Civil Surgeon-cum-Chief Medical Officer, Dumka directed to make an enquiry with regard to several persons and issued show cause notices to them. Again in the year 1998, the salary of the petitioner was stopped. Being aggrieved by the order of stoppage of salary, the petitioner filed C.W.J.C. No. 4951 of 1999 (P), which was disposed of vide order dated 09.01.2007 with liberty to the petitioner to file representation and direction has been issued that on receipt of the representation and production of original order of appointment, the Secretary, Department of Health, Government of Jharkhand, Ranchi will make an enquiry himself and/or through any Officer as to whether such order of appointment was issued from the office or not and whether the said order of so called appointment is forged document or not and a decision in this respect be taken and communicated to the petitioner within a period of three months. In pursuance to the order passed in the aforesaid writ application, the order dated 16.06.2008 vide Annexure-19 has been passed, which is impugned in this writ application. Being aggrieved and dissatisfied with the impugned order dated 16.06.2008 vide Annexure-19 of the writ petition, the petitioner left with no other alternative and efficacious remedy has knocked the door of this Court under Article 226 of the Constitution of India for redressal of his grievances.
(3.) Ms. Satakshi, learned counsel for the petitioner during course of hearing submits that no opportunity of hearing was given before stoppage of salary of the petitioner. Learned counsel further submits that no termination order has been issued to the petitioner, therefore, the petitioner is deemed to be continuing in services.;