MAHESH KUMAR SHRIVASTAVA Vs. STATE OF M.P

JUDGEMENT

(1.) BY filing this petition, the petitioner has prayed for payment of withheld salary for the period between May, 2003 to November, 2003 and from February, 2004 to June, 2004 with interest.

(2.) THE respondents by filing reply and Annexure R -1 dated 24.9.2010 have not disputed that the said salary was required to be paid to the petitioner. It is contended in Annexure R -1 that petitioner's last pay certificate (LPC) and certification about his attendance is sent to Chief Medical and Health Officer, Bhind and said authority was required to do the needful.

(3.) IN view of aforesaid stand of the respondents, it is clear that it is not in dispute between the parties that the salary for the said period has not been paid to the petitioner despite his entitlement to get the same. Accordingly, I deem it proper to dispose of this petition with following directions: -