SHASHI KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel appearing for the respondents.

(2.) The petitioner has assailed the order dated 03.06.2002 bearing No 823 whereby the District and Sessions Judge, Madhubani has dismissed the petitioner from service with effect from 01.06.2002. The petitioner has sought a direction for payment of arrears of salary which he alleges to be due since 01.07.2000. He has also prayed for reinstatement in service.

(3.) The brief factual background is that the petitioner was working as a Clerk in the Civil Courts at Deoghar. On administrative grounds, he was transferred from Deoghar Judgeship, to Madhubani District, for which he was relieved in the afternoon of 28.04.1998.