RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Prem Pujari Roy, learned counsel for the petitioner, learned J.C. to S.C. (Mines), Mr. Bejoy Kumar Pandey, learned counsel for the Bihar State Seed Corporation, Mr. Naresh Prasad Singh, learned counsel for the respondent No. 4 in W.P. (S) No. 1115 of 2007, Mr. Abhijeet Kumar Singh, learned J.C. to G.P. V and Mr. Rishikesh Giri, learned J.C. to G.P.-II in W.P. (S) No. 7546 of 2013.
(2.) Since the issues in all the 3 writ applications are interrelated, as such the same are being disposed of by this common order.
(3.) In W.P. (S) No. 1115 of 2007, the petitioner has prayed for a direction upon the respondents to pay the arrears of salary w.e.f. 29.12.2005 Le., the date of joining of the petitioner against the post of Instructor, Extension Training Centre, Hehal, Ranchi on which post the petitioner is discharging his duty in view of the notification No. 2761 of 27.12.2005 issued under the signature of Under Secretary to the Government, Department of Agriculture and Cane Development, Government of Jharkhand, Ranchi.;