RATAN KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. S.K. Sinha, learned counsel for the petitioner and learned S.C. 21 for the State.

(2.) THE petitioner has come to this Court with two fold grievance. Firstly he claims payment of full salary as Muharrir from 15.12.1982 to 10.8.1988 and secondly, he also seeks payment of difference of salary of Amin and Muharrir since 11.8.1988 to 31.12.1996.

(3.) THE case of the petitioner is that while the State has made the payment of salary to those persons who had approached this Court in C.W.J.C. No. 7320 of 1998, the same is being denied to him.