NAVIN KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties. The petitioner, seeks direction upon the respondents to pay his salary for the period with effect from 13.8.2000 to 22.7.2001.

(2.) It is submitted by learned counsel for the petitioner that pursuant to the order, as contained in Annexure-2, the petitioner along with four others were appointed on the posts of Assistant Professor in the faculty of Electrical Engineering and pursuant to that the petitioner reported his joining before the Additional Secretary, Science and Technology, Government of Bihar, Patna, on 12.8.2000, but for the reasons best known to the respondent authorities, his salary has not been paid from the date of his joining.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein that on the basis of recommendation made by the Bihar Public Service Commission (hereinafter to be referred to as "Commission"), the petitioner and others were found eligible for posting on the posts of Assistant Professor and by virtue of the order, as contained in Annexure-4 dated 19.7.2001 necessary notification was issued by the concerned Department indicating the place of posting of the petitioner at MIT, Muzaffarpur and pursuant to the same, the petitioner reported his joining on 23rd July, 2001 and accordingly, his joining has been acknowledged from that date.