YADU NANDAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and JC to GP VIII for the respondents.

(2.) THIS writ application is directed against the order as contained in annexure -5, issued vide memo no. 656 (Admn.) dated 28.10.2003, whereby and whereunder the authorities rejected the prayer of the petitioner for payment of full salary for the period he was detained in custody.

(3.) JC to GP VIII with reference to the counter affidavit submitted that since the petitioner has not been acquitted in criminal case, he would not be entitled for full salary.