FELIX EKKA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the writ petitioner is that though he was appointed on compassionate ground on the post of an orderly peon by virtue of order, as contained in annexure -1 dated 15.11.1996 and he continued to work on that post, he has not been paid his salary from the very beginning. It is also the grievance of the petitioner that he is not being allowed to perform his duties from January 2001.

(3.) A counter -affidavit has been filed on behalf of respondent No. 8, wherein it is stated that the petitioner after his appointment never joined the post and, therefore, no question of payment of salary to the petitioner arises.