VINOD KUMAR SINGH Vs. D I O S

JUDGEMENT

(1.) Heard Sri Y.P. Singh holding brief of Sri R.P.S. Chauhan, learned counsel for the petitioner and Sri Aditya Narain Tiwari, learned standing counsel for the respondents.

(2.) Learned counsel for the petitioner submits that he was appointed by the respondent no.2 on 3.7.1991 as Class IV employee, but his salary has not been paid.

(3.) Aggrieved with the action of the respondent no.2, the petitioner has filed the present writ petition, praying for a writ, order or direction in the nature of mandamus commanding the respondents not to interfere in the peaceful functioning of the petitioner and to pay arrears of salary w.e.f. 1.1.1992.