RAM NIRBHAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) DESPITE order dated 31.3.2006, no counter affidavit has been filed.

(3.) IT is contended by Mr. Rajendra Prasad, senior counsel for the petitioner, that though the authorities have admitted the claim of the petitioner for payment of arrears of salary, the same is not being paid right from 1990 for no fault of the petitioner. It is also contended that from the last pay certificate, as contained in annexure 16, it would appear that some of his claims have duly been admitted relating to the period from 2003 onwards. It is further contended that the petitioner is continuing as doctor under the respondents and is drawing his salary.