SURENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has prayed for direction upon the respondents to treat him as trained Assistant Teacher with effect from 22.3.1983 and to pay him difference of salary etc.

(3.) IT appears that the petitioner earlier had come to this Court in C.W.J.C. No. 3030 of 1984, which was disposed of vide order dated 18.9.1984, as contained in Annexure 2 and pursuant to the order passed by this Court, he is getting untrained scale.