USHA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent- State.

(2.) The instant proceedings is a second writ petition for grant of salary for the period 27/11/2009 to 31/7/2011 during the period in between termination of the petitioner's earlier appointment on compassionate ground; and her reappointment under order dtd. 29/8/2011.

(3.) The writ petition reveals that the earlier termination of her services on compassionate ground was assailed by the petitioner earlier in CWJC No. 16458 of 2008. The same was allowed vide order dtd. 13/5/2010 with the following observations:-