PRATIMA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner's husband Surendra Prasad was appointed as Assistant Teacher in the year 1970 in Matric untrained scale in Sarvodya Middle School Soh Sarai, Nalanda. By an office dated 1.12.1988 issued by the District Superintendent of Education, Nalanda, he was sanctioned matric trained scale of Rs. 580-860 with effect from 13.8.1985. Accordingly, his pay was fixed in the scale of Rs. 12000- 2040 on revision vide Annexure-5 dated 9.2.1990 issued by the District Superintendent of Education, Nalanda.

(2.) THE case of the petitioner who was substituted after the death of the original writ petitioner is that after 1996 the petitioner's husband was not paid his salary, leading to filing of the present writ application, seeking a direction to the respondents to pay the salary and arrears of salary as admissible to him.