CHANDRA DEO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ application, prayer of the petitioner is for issuance of a writ in the nature of mandamus commanding the respondents to make payment of salary of the petitioner which has been withheld since October, 2001 and the current salary.

(2.) IT is the stand of the petitioner that for payment of the arrears of salary and current salary, he had filed several representation, last representation being dated 10.8.2002 (Annexure-1). IT is his grievance that till date neither the representation has been disposed of nor payment of the salary has been made.

(3.) IN order to facilitate disposal of the representation, petitioner along the copy of this order, shall annex the same.