RAJENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and Mr. S.J. Rahman, G.P. 7 for the respondents.

(2.) THE writ petitioner seeks direction upon the respondents to grant him medical leave treating his period of absence on duty and to further direct them to release his due salary with effect from September, 1991.

(3.) THIS matter was heard on 27th January, 2005 and on that date, this court noticed the necessary facts pertaining to long absence of the petitioner and thus directed the. state counsel to inform this court as to under what circumstances the petitioner was allowed to superannuate gracefully.