LAWS(PAT)-2023-2-8

BALRAM PANDEY Vs. STATE OF BIHAR

Decided On February 01, 2023
Balram Pandey Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The petitioners by way of this writ petition have prayed for quashing of the letter dtd. 23/9/2018, whereby the Education Department, State of Bihar has refused to release the grant for the teachers who were working in the various colleges under the Sanskrit University and were appointed by the University. In C.W.J.C. No. 808/2019, the prayer has been made to provide release of salary of petitioners since June 2011 which has been withheld by the authorities concerned inspite of several proposals made by the University concerned and reminder sent to the State Authorities.

(2.) Brief facts which required to be noticed are as under :-

(3.) In spite of above directions, the respondents did not release the salary. The Additional Secretary of the Bihar Legislative Council also directed to release the salary vide its order dtd. 6/7/2018, but the same was also not complied with and an order rejecting claim was passed on 23/9/2018, therefore fresh writ petition was filed.