CHANDRAMANI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioner for direction on the Respondents to pay salary which is due since 20th February, 1990.

(2.) ACCORDING to the petitioner, he was appointed as an Assistant teacher of a Primary School by private Managing Committee on 1st September, 1970. Subsequently, the school was taken over with effect from 1.1.1971 and service of petitioner was approved by the Director, Primary Education on 28th November, 1988.

(3.) FURTHER , according to the petitioner, though there was a direction given by the Director on 8th December, 1992 to release salary on fulfilment of certain conditions which the petitioner fulfilled, but the salary has not yet been released.