S.N. Pathak, J. - (1.) The petitioner has approached this court for a direction upon the respondents specially to the respondent No.4 to release the salary of the petitioner for the period from 01.06.2011 to 10.06.2012 as the same has not been paid after the issuance of letters by the respondent No.4 in the years, 2012 & 2014.
(2.) The fact of the case lies in a narrow compass. The petitioner was appointed as an Assistant Teacher at Shahideo high School, Kharaundha, Garhwa and accordingly, joined on 12.10.1987 and worked there till his transfer to Government +2 High School, Ranka, Garhwa on 11.06.2012. It is the further case of the petitioner that he has worked to full satisfaction of the respondents, it was only because of the dispute raised by one Sita Ram Dubey, a teacher of the same school with respect to Incharge Headmaster, the petitioner was not allowed to make attendance in the said school and as such, a complaint was lodged by the instance of Sitaram Dubey by a different person before the Hon'ble Lokayukt. On receipt of such complaint, a report was called for by the Hon'ble Lokayukt from the Regional Deputy Director, Palamau and a detailed report was furnished by the District Superintendent of Education was submitted before the Hon'ble Lokayukt. Upon consideration of the same, the Hon'ble Lokayukt dropped the complaint filed at the instance of said Sita Ram Dubey.
(3.) It is specific case of the petitioner that in spite of compliant being dropped by the Hon'ble Lokayukt, the petitioner has been deprived from the salary for the period of 01.06.2011 to 10.06.2012, though the petitioner had made representation before the respondents for consideration of his case for making payment of salary of the said period. Being aggrieved by the same, the petitioner has been compelled to knock the door of this Court for redressal of his grievances.;