NIZAMUDDIN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner seeks review of the order, dated 15.05.2014, passed in L.P.A. No. 2 of 2014, whereby the appeal against the order, dated 11.9.2013, passed in C.W.J.C. No. 4270 of 2006, was disposed of with a direction to the respondent State to calculate the dues payable in accordance with the law relevant thereto and has been clarified by the order, dated 15.05.2014, aforementioned.

(2.) THE appellant -petitioner, who was a Government Pleader for the Civil Court, Patna, from 23.8.1996 to 20.7.2005, filed a writ application bearing C.W.J.C. No. 4270 of 2006 for a direction to the respondents to pay his pending bills along with interest.

(3.) SINCE all efforts of reconciliation pursued by the learned Single Judge failed, the matter was remitted to the Civil Court inasmuch as the writ petition involved disputed questions of fact. Being aggrieved by the order of the learned single Judge, the writ petitioner preferred an appeal bearing L.P.A. No. 2 of 2014.