SAROJ KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petition is being preferred by the petitioner praying for all consequential monetary benefits for the period from 1/5/2006 to 19/1/2014 and other consequential reliefs.

(2.) The learned counsel for the petitioner submits that against his dismissal, he had preferred a writ petition before this Court bearing C.W.J.C. No. 14000/2008 which was allowed on 10/12/2013. This Court set aside the termination and his position prior to dismissal was restored. The petitioner was left free to make representation with respect to his claims.

(3.) Learned counsel submits that accordingly the petitioner filed a representation claiming salary for the period. Respondents have dismissed the claim and treated the entire period as extraordinary leave.