PREM KUMAR PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this application, the petitioner has prayed for direction upon the respondents to make payment of arrears with effect from 2.1.1999 till date.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein that the petitioner has obtained his appointment on the post of Orderly Peon on the basis of forged documents. The appointment of the petitioner, thus was doubted and his salary was withheld pending certain enquiries. In enquiry it was found that the petitioner was not appointed by the competent authority nor he attended the school regularly. The authorities thereafter suspecting it a case of forgery, lodged the First Information Report against the petitioner and other persons in the month of September, 2004 and on that account the salary of the petitioner has been withheld.