CHANDRA BHUSHAN SINGH Vs. STATE

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this application the petitioner seeks directions upon the respondents to pay his due salary with effect from 1.7.1993 to 2.2.1994.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein that since the petitioner had not worked for the period 1.7.1993 to 2.2.1994, he would not be entitled for salary on the principle of no work no pay.