STATE OF BIHAR Vs. SASHIDHAR NARAYAN SINHA

JUDGEMENT

(1.) THIS is a matter in which the appellant, the State of Bihar could be saddled with costs for not having filed a counter - affidavit in the writ petition. The Court will refer this aspect subsequently.

(2.) THE order on the writ petition as it stands gives a direction to the State of Bihar through the Commissioner -cum -Secretary, Human Resources Development to take all steps for sanctioning payment of arrears of salary to the employees of Maithili Academy, Sheopuri, Patna.

(3.) TODAY it is contended by learned counsel appearing on behalf of the State Mr. S. S. Naiyer Hussain, G.P. 2, Senior Advocate, assisted by Dilip Kumar, J.C. to G.R 5 that in so far as the Academy is concerned, this is a registered society. The employees are employees of the registered society, an incorporated body. Of any salary not paid may be considered as a complaint before the Registrar, Co -operative Societies and not as a direction of the Court to the State as it would virtually amount to the salary being paid by the State of Bihar.