KRISHNA KISHORE SINHA Vs. SLATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has made many fold prayers, but substantially he seeks direction upon the respondents to grant him time bound scale with effect from 1983 in the revised scale and to pay his due salary for the period 20th June, 1992 to 10th August, 1992, during which he waited for posting.

(3.) CONSIDERING the facts and circumstances of the case, respondent no. 2, Accountant General, Bihar, Patna, is directed to issue authority slip to the petitioner for payment of his due salary, as referred to above, for which the State Government has sent the requisition much earlier. This exercise, however, must be completed by the Accountant General, Bihar, Patna within a period of six weeks from the date of receipt/production of a copy of this order.