BIRENDRA NARAYAN CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Abhinav Srivastava, the learned counsel for the petitioner, Mr. Binoda Nand Mishra, the learned Advocate for the respondent / University and Mr. Ajit Kumar, learned Advocate for the State.

(2.) This writ petition has been filed for a direction to the respondent authorities for making payment of dues of salary of the petitioner from April 2003 to February 2013 and 50% of salary from March 2013 to September 2015 on which date, he superannuated from service and other benefits which have been listed in paragraph -1 of the writ petition.

(3.) Some confusion appears to have been created in the concerned college which is an affiliated college of the respondent / University.