PRAN KUMAR RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Rajendra Prasad Singh, learned Sr. Counsel for the petitioner and JC to GP -VII for the respondents.

(2.) THE petitioner has prayed for issuance of directions upon the respondents to pay arrears of salary with 20 per cent interest with effect from 18.3.1988 to 6.4.1998.

(3.) NO counter affidavit has been filed on behalf of the respondents and in this view of the matter the statement made in paragraph 11 of the writ application that pursuant to the order passed by this Court in C.W.J.C. No. 11784 of 1996 the petitioner was reinstated should not be disbelieved.