CHANDRA BHUSHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE dispute in this case relates to payment of subsistence allowance.

(2.) THE petitioner, a doctor and member of Bthar Health Service, has been placed under suspension vide notification contained in memo no. 797(2) dated 3.6.2002. He has however, not been paid subsistence allowance on the ground of non -marking of attendance.

(3.) IN view of the above said decision, have no hesitation in directing the respondents to pay him subsistence allowance -arrear as well as current -due to the petitioner.