- (1.) PETITIONER in this writ application, has prayed for a direction upon the concerned Respondents, particularly to the Respondent No. 3 to release the petitioner's salary for the period February, 1999 to May, 2000 and adjust 308 days against the Half Pay Leave and for a further direction to pay the arrears of salary for the aforesaid period and also pension with interest.
(2.) HEARD Mr. A.K. Sahani, learned counsel for the petitioner, Mrs. Kiran Burman, learned J.C. to S. C. (Mines) for the Respondent -State as also Mr.Sudarshan Shrivastava, learned counsel for the Respondent No. 4 and perused the counter affidavit filed on behalf of the Respondents. With the consent of the learned counsel for the parties, this case is heard and disposed of at the stage of admission itself. The facts of the petitioner's case in brief are that he was initially employed as a Headmaster in the Kisan Uchcha Vidyalay, Dehkela in the district of Ranchi. Later in May, 1981, the School was taken over by the then State of Bihar under the provisions of Bihar Government School Taking Over Act, 1980 and thereafter, he was authorized by then District Education Officer to continue as Headmaster in the aforesaid School.
(3.) IN the month of February, 1999, an order was issued transferring the petitioner from Government High School, Dehkela to Shankari High School, Itki. The petitioner challenged the aforesaid order of his transfer by filing a writ application being C.W.J.C. No. 1831 of 1999(R) before this Court. During the pendency of the writ application, the order of his transfer was recalled, by the Additional Director of Education, Ranchi vide his order dated 25.4.2000 with a direction that the petitioner shall be allowed to continue in his original post as it was. Under such circumstances, the aforesaid writ application was disposed of by order dated 20.2.2001, with an observation that the petitioner may file his representation before the concerned authorities for payment of arrears of his salary. ;