PRAMOD KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has come to this Court for payment of arrears of salary as well as deputation allowances for the period after 30.4.2002 on which date he joined in Page 1054 the Bihar. State Water and Sewage Board pursuant to Government Notification dated 19.3.2002.

(2.) IT is stated by the learned Counsel for the petitioner that during the pendency of the writ petition petitioner has already been paid his arrears of salary and is being paid current salary but no deputation allowance is being paid to him in terms of the Government of Bihar Finance Department Circular No. 4468 dated 16.8.1991 as amended by Memo No. 7469 dated 16.11.1999. Learned Counsel for the petitioner has also drawn attention to Annexure -11 which is Memo No. 713 dated 2.9.2004 whereby a Junior Engineer deputed to the Board from the Urban Development Department has been directed to be paid deputation allowance in terms of the said circular.