NIWAS TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Initially, this writ application was filed against order dated 8.2.1999, issued vide letter No. 88, as contained in Annexure 9, whereby and whereunder the petitioner was declared surplus and he was transferred to Siwan Division. Other ancillary prayer has been also made in the writ application against non-payment of difference of salary etc.

(3.) Learned counsel for the petitioner now submits that the order of transfer, however, has not been given effect to, and, thus, the petitioner does not have any grievance against the order of transfer. At the same time, it is submitted by learned counsel for the petitioner that difference of salary of the petitioner has not been paid since 1982 to 1998.