OM PRAKASH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks direction upon the respondents to make payment of his due salary for the period he was waiting for posting with . effect from 2.9.1985 to 9.10.1985 and also for a direction to ensure his seniority with effect from the date of his joining.

(3.) FROM annexure 7, prima facie, it is evident that the claim of the petitioner has been accepted as admissible. On this account, necessary payment was required to be paid to the petitioner, unless any contrary decision would have been taken by the Deputy Director, Secondary Education, Government of Bihar, Patna, to whom letter, as contained in annexure 7, was addressed.