MATHURA PD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner is aggrieved by the order passed by the authorities dated 26.2.2001, whereby and whereunder entry has been made in his service book shifting his date of increment from 1.4.1999 to 9.3.2000 and at the same time, he is also aggrieved by the action of the authorities, whereby and whereunder his pension paper has been returned by raising objections.

(3.) A counter affidavit has been filed on behalf of the State. JC to SC I contended that since the petitioner remained absent from 27.1.1999 to 6.1.2000, it was decided not to pay his salary on ground of 'no work no pay', and, therefore, entry was made in his service book.