CHUNCHUN MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties and considered the counter affidavit filed on behalf of the State.

(2.) The writ petitioner seeks direction upon the respondents to accept his joining in the light of the award dated 23.9.1991 passed by the Labour Court, Bhagalpur in Reference Case No. .6 of 1990 and to pay current as well as arrear salary along with the Interest.

(3.) A counter affidavit has been filed on behalf of the respondent, wherein it is stated tht the award passed by the Labour court has already been implemented and the petitioner has been reinstated in service.