RAJ KUMAR Vs. CHAIN SINGH

JUDGEMENT

(1.) Mr. R.P. Singh, Assistant Advocate General has placed on record a copy of letter dated 21st October, 2010, according to which the petitioner was ordered to be adjusted at CH Dehra vide office order dated 6.12.2005.

(2.) Mr. S.D. Gill, learned vice counsel for the petitioner submits that the salary of the petitioner for the period of three months has not been paid.

(3.) Consequently, the petition is disposed of with a direction to the respondents to ensure that the due and admissible salary for the period of three months be paid to the petitioner, within a period of two months after the production of certified copy of this judgment. No costs.