ARUN KUMAR TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The original writ petitioner (Arun Kumar Tiwary) died during the pendency of the writ petition and has been substituted by his widow Urmila Tiwary pursuant to order passed by this Court in respect of I.A. No. 2825 of 2013. The original writ petitioner had filed this writ petition claiming salary for the period 15/12/1998 to 4/5/2006 during which period he had been dismissed and then re-instated. Though the writ petition was filed in the year 2010 there was no counter-affidavit. Today affidavits on behalf of respondent No. 3 Director, Secondary Education Department, Government of Bihar, Patna and respondent No. 5, District Education Officer, Patna, have been filed.

(2.) Heard the parties and with their consent this writ petition is being disposed of at this stage itself.

(3.) The facts are not in dispute.