DEVENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit.

(2.) THE petitioner has prayed for issuance of writ of mandamus directing the respondents to make payment of his arrears of salary with effect from 10th January, 1994 with interest.

(3.) IN the meantime, the petitioner and several others were posted in BIT, Sindari vide memo no. 2747 dated 22.4.1994, but he was never relieved from the college in question and thereafter the petitioner continued to work in the college itself.