DEO NARAYAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE prayer of the petitioner in this writ application reads as follows: -

(3.) IT is the further case of the petitioner that despite such an order, the payment of salary of the petitioner did not commence and the petitioner with two others had filed CWJC No. 8906 of 1992 for payment of their salary which was disposed of on 29.1.1993 but, this Court had simply remitted the matter back to the Director, Primary Education with a direction to decide the claim of the petitioner and two others and to pass a speaking and reasoned order in case the claim of the petitioner for payment of salary with effect from 6.1.1981 is found payable. The representation of the petitioner was disposed of by the State Government vide order dated 7.3.1995, which reads as follows: - <IMG>JUDGEMENT_353_TLPAT0_20142.jpg</IMG> <IMG>JUDGEMENT_353_TLPAT0_20143.jpg</IMG>