- (1.) HEARD counsel for the parties.
(2.) THIS application is disposed of at the stage of admission itself. The petitioner in this writ application has prayed for issuance of a writ in the nature of mandamus for a direction upon the respondents to pay the arrears as well as the current salary to the petitioner, as directed by this Court in terms of its order dated 01.11.2002 passed in C.W.J.C. No. 2132 of 2001.
(3.) VIDE the earlier writ application, the petitioner had made a prayer for directing the respondents to regularize his services and for payment of back wages in accordance with the U.G.C. Scale. The writ application was disposed of by this Court with an observation that the prayer for regularization of service cannot be allowed. However, as far as prayer for payment of back wages, it was observed that the petitioner has been continuing as lecturer in the Sahebganj College, it is expected that the respondents shall release the arrears of salary including the current salary/wages within a period of 30 days from the date of order.;