KRISHNA PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ application prayer of the petitioner is to direct the respondents to make payment of arrears of salary from July, 2000 to February, 2001 of July, 2001 and the current salary.

(2.) IN the counter affidavit, it has been stated that the salary of the petitioner for the period July, 2001 to February, 2002 has been paid. It has been further stated that payment of the salary to the petitioner from July, 2001 to February, 2001 is under consideration of the authorities and a fresh proposal has been sent vide letter dated 2.5.2002.

(3.) IT is not the plea of the respondents that the petitioner is not entitled for payment of salary. Their plea only is that till date, they have not been able to take the decision and proposal has been sent only on 2.5.2002. It is not their case that decision has not been taken on account of consultation or concurrence of any out -side agency.