J D SURYAVANSHI Vs. STATE OF M P

JUDGEMENT

(1.) HEARD Shri A. K. Shrivastava, learned counsel for petitioner as well as Shri S. G. Chitnis, Dy. Govt. Advocate for the State-respondents,

(2.) PERUSED the record.

(3.) THE petitioner had been appointed as Additional Government Pleader and Additional Public Prosecutor for the District Gwalior, in the year 1987. He worked as such during the period elapsing between June, 1986 to the month of December, 1991. He had been submitting the bills for payment due to him to the respondents and by 14-10-1992, the total amount of Rs. 1,34,894/-had become due towards his fee, etc. , which amount had not been paid to him.