PRAKASH CHANDRA CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner being aggrieved by the order dated 26.7.2003 contained in letter no. 2/L -93/2001 conveyed to the petitioner under memo. no. 1542(2) has come to this Court inter alia submitting that the respondents have illegally observed that the petitioner would not be entitled to his full salary and would be entitled to the admissible salary/dues/leave.

(3.) THIS Court asked a pointed question to the learned counsel for the State that if the petitioner absented himself after giving his joining on 17.3.1998 what steps were taken by the Department, to this learned counsel for the State says that the State has not said anything about this in its counter.