S.M. MANSOOR AKHTAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioners is permitted to remove the defect(s), as pointed out by the office, within a period of four weeks from today.

(2.) Heard Mr. Ram Sagar Singh, learned counsel for the petitioner and Mr. Sanjay Kumar, learned AC to GP-23 for the State.

(3.) Two petitioners are seeking directions upon the respondents to ensure payment of their due salary for the period from 1/10/2018 to 30/9/2019 and from 1/1/2018 to 31/12/2019 respectively and also for payment of all other retiral/outstanding dues along with consequential benefits.