SHIV MURTY TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) RELEVANT portion of the prayer of the petitioner in this writ application reads as follows: - "commanding respondents particularly the Secretary Bihar Sanskrit Shiksha Board, Patna to made the payments of arrears of salary since 21.12.1995 till to -day to the petitioner for quashing the order dated 02.11.2007 as issued by Kameshwar Pd. Singh, through Gyapank Nos. 6973 dated 03.12.2007 and for issuance of direction for payment of salary month to month basis."

(3.) THE further case of the petitioner, is that when his payment of salary was not made, he had moved this Court in C.W.J.C No. 6026 of 2005 which was disposed of along with several other writ petitions, all relating to payment of salary in relation to the recognized Sanskrit Schools. By common order dated 04.04.2007, whereby and whereunder, the Director, Secondary Education was directed to consider the grievance of the petitioner and others. The petitioner, however, had filed his representation to the Secretary to the Board and the Chairman of the Board by his order dated 03.07.2012 had disposed of the representation of the petitioner holding that the petitioner would be entitled for payment of salary only for the period from 18.11.1989 to 21.12.1995 because from 21.12.1995 the Government had abolished two post of teachers of the Primary Unit of the School which were earlier sanctioned on 18.11.1989.