Krishna Chandra Ghosh vs The State Of Jharkhand & Another
2021 Latest Caselaw 3825 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cont. Case (Civil) No. 687 of 2019

     Krishna Chandra Ghosh                                        --- --- Petitioner
                                     Versus
     The State of Jharkhand & another                             --- --- Opposite Party
                                     With
                        Cont. Case (Civil) No. 540 of 2019
     Sanjay Kumar Bose                                            --- --- Petitioner
                                     Versus
     The State of Jharkhand & another                             --- --- Opposite Party
                                     .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

Through Video Conferencing

For the Petitioners : M/s Prashant Pallav, Monalisa Singh, Advocates For the Respondents : M/s Sachin Kumar, A.A.G.-II & Deepak Kr. Dubey, A.C. to A.A.G.-II

07/06.10.2021 Learned A.A.G.-II Mr. Sachin Kumar submits on the basis of instructions contained in letter dated 05.10.2021 bearing no. 771 issued by the Secretary, Department of School Education and Literacy, Government of Jharkhand that in compliance of the judgment passed in LP.A. No. 471 of 2017 and 481 of 2017 dated 17.09.2018 arrears of salary of both the petitioners have been released up to February 2019 and clear instructions have been issued to release the salary for the subsequent period. It is submitted that so far as petitioner Krishna Chandra Ghosh is concerned, report has been called regarding arrears of salary for the period 1998 to 2005, whereas the petitioner Sanjay Kumar Bose has been paid arrears of salary from 29.05.1998 till February 2019. He submits that the District Superintendent of Education, Deoghar has been directed to release the salary of these petitioners who are working as Teachers in Din Bandhu Middle School, P.O., P.S. District Deoghar.

Learned A.A.G.-II submits that all efforts shall be made by the District Superintendent of Education, Deoghar in coordination with the administration of the Minority School (Linguistic) to release their salary due from March 2019 till date as expeditiously as possible. It is submitted that the matter may be adjourned for 4 weeks so that order in all respects be complied in letter and spirit and a show cause is filed.

Learned counsel for the petitioners shall also ascertain whether the arrears of salary of these petitioners and their current salary are being released or not.

Matter be listed after 4 weeks on 17.11.2021.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty