LAKSHMAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) SUBSTANTIALLY , the petitioner seeks direction upon the respondents to pay his salary for the period with effect from 23.7.1998 to 17.9.1998.

(3.) A counter affidavit has been filed on behalf of the respondent State, wherein it is stated that since the petitioner had not handed over the charges after his transfer, the salary for the period from 1.8.1998 to 17.9.1998 has not been paid.