VINAY KUMAR VARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The petitioner now confines this application only for issuance of direction upon the State authorities to pay his due-salary with effect from 15-1-1991 till the date of revocation of his suspension with effect from 21-10-2002 and for the subsequent period.

(3.) It is submitted by learned Counsel appearing on behalf of the petitioner that by virtue of order, as contained in Annexure-10, the petitioner was released from suspension with effect from 24-10-2002 and a punishment of withholding of two increments with cumulative effect was imposed upon him and he was directed to be adjusted in the Collectorate of Darbhanga, wherefrom he will claim for his salary from the date of his joining, but till date, the Collector, Darbhanga, has not accepted his joining nor his arrear of salary due from 15-1-1991 till date has been paid by the State Government.