KARTIK PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties as with regard to the following reliefs prayed in this writ application:--

(2.) The rest of the grievance of the petitioner, however, will still be required to be looked into by the Civil Surgeon-cum-Member Secretary of the District Health Society, Madhepura, inasmuch as, once it is admitted that the petitioner has worked as a Doctor for a period of two years on the basis of contract, he would be entitled for his legitimate amount of remuneration. To that extent the following statement made in paragraph Nos. 31 to 36 readings as follows:--

(3.) This exercise, however, must be completed within a period of three months from the date of receipt of this order which has to be accompanied with a claim of the petitioner in the form of his representation. With the aforementioned observation and direction, this application is disposed of.