RAMJEE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner prays for issuance of direction upon the respondents to make payment of his salary for the period he has actually worked as Dafadar under the respondents concerned.

(3.) A counter affidavit has been filed on behalf of the respondent State stating therein, inter alia, that the Collector of the District is the appointing authority of the Dafadars, and, therefore, his engagement, if any, by virtue of the order passed by the Sub -divisional Officer is illegal and wholly without jurisdiction.