CHANDRIKA MOCHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HIS case relates to payment of salary for the period 6th May, 1969. to 6th July, 1983, during which the petitioner was under suspension.

(2.) ACCORDING to the petitioner, he was suspended for one day absence from duty on 6th May, 1969 and ultimately the order was revoked on 4th July, 1983, the petitioner being exonerated. The petitioner joined on 7th July, 1983, whereinafter he continued to receive salary.

(3.) AS the salary of the aforesaid period was not paid and proper fixation of pay was not made, the petitioner continued to file representations, which have been rejected, vide order dated 3rd April, 2000 (Annexure -A).