RAVI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) All pending interlocutory applications are not relating to payment of salary which is the subject matter of main petition. Therefore, pending interlocutory applications stands disposed of, reserving liberty to the petitioner to file a fresh petition.

(3.) In the instant petition, petitioner has prayed for the following relief/reliefs: