NIRANJAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioners confine their prayer for payment of arrears of salary as well as current salary

(3.) WITH reference to the counter affidavit fifed on behalf of the respondents, it is stated by learned counsel for the State that arrears of salary have been paid to the petitioners up to February 2003 and for the scheme, under which the petitioners are still continuing, allocation has been made by the State Government for the year 2003 -2004.