JAILAL CHOUDHARY MATWALA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner filed the instant writ petition for direction to the Respondents for the payment of arrears for the following periods, namely,:

(2.) For the period from 24th June, 1989 to 23rd July, 1989 and the period from 16th May, 1991 to 15th June, 1991, the Petitioner was on deputation in the Rural Development Department but took earned leave, being ill for the said period which leave has been allowed, but the Petitioner has not been paid any salary, on allowing earned leave for the said period.

(3.) So far as the period from 1st March 1991 to 2nd January, 1992 is concerned, the Petitioner was not paid his salary as the pay slip for the said period was not issued in favour of the Petitioner by the Respondents.