PRAMOD KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed the instant application for the following reliefs:

(3.) It is the case of the petitioner that the petitioner who was appointed as a Panchayat Secretary on 8/1/1999 has not been paid his difference of arrears of salary as a result of implementation of 6th pay scale for the periods mentioned in paragraph no. 1 of the writ application as reproduced herein above. It is further submitted that inspite of the petitioner having filed his representation dtd. 16/6/2025 before the District Panchayati Raj Officer, Madhubani (respondent no. 3), neither the petitioner was paid the arrears of salary due to him nor has the same been disposed off by any reasoned order.