STATE OF BIHAR Vs. ADITYA PRASAD SINGH

JUDGEMENT

(1.) HEARD learned counsel for the appellants. No body appears on behalf of the respondent inspite of valid service of notice.

(2.) THIS appeal is barred by limitation.

(3.) THE appellants are aggrieved by order dated 9.9.1999 passed by the learned single Judge in C. W.J.C. No, 1182 of 1998 by which he has set aside part of the order, as contained in Annexure -10 to the writ application, by which while reinstating the respondent in the service, the State Government has issued a direction for withholding one increment and non -entitlement of salary from the date of dismissal till the date of his joining, and directed for payment of salary from the date of dismissal till the date of joining.