NAWAL KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner and the State.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) THE grievance of the petitioner is that though his service has been recognised/taken over and he is in fact, entitled for salary from the date of take ov