SHANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders, as contained in Annexures 1 and 2, whereby and whereunder the salary of the petitioner has been withheld and he has not been allowed to work till verification of the genuineness of appointment of the petitioner and others.

(3.) A counter affidavit has been filed on behalf of respondent no. 4.