SUKHDEO MUKHIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioners and J.C. to A.A.G. I for the respondents.

(2.) THE writ petitioners have prayed for issuance of a direction upon the respondents to make payment of their due salary for the period 11.10.2000 to the date they joined their respective posts.

(3.) I am informed that pursuant to order as, contained in Annexure 7. due salary and emoluments have already been paid to those writ petitioners but no action has been taken in the case of the petitioners even though they represented before the state authorities. When some of the similarly situated persons had moved this court and appropriate reliefs were granted to them by this court vide order as contained in Annexure 7, same treatment could have been meted out to the petitioners as they were covered by the same notification as contained in Annexure 1 and 4. This shows that the state authorities had not applied their minds to the facts and circumstances of the case and unnecessarily these petitioners were compelled to move this court for the reliefs already granted to similarly situated persons.