GHAN SHYAM TRIPATHI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner has filed the present writ petition seeking a direction to the respondents to make payment of his arrears of salary since August 2013 as also current salary till date.

(3.) LEARNED counsel appearing on behalf of the State has opposed the prayer by referring to the averments made in the counter -affidavit filed on behalf of the respondent No. 2. It is contended that by virtue of the order of transfer, as contained in Annexure -1, the petitioner ought to have joined in the district of Lakhisarai. However, the specific plea taken by the petitioner in paragraph -8 of the writ petition that he was not relieved by his immediate controlling officer in the district of West Champaran, Bettiah, has not been controverted in the aforesaid counter -affidavit.