NAGMANI KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) PRAYER of the petitioners in this application is for payment of arrears of salary for the period 11.10.2000 to 20.5.2001 and for payment of non - practicing allowance from the date they joined the service till 28.2.2001.

(2.) COUNTER affidavit has been filed in which it has been stated that salary for the period 11.10.2000 to 20.5.2001 has been paid to the petitioners, which assertion is not disputed by Mr. Rabindra Prasad, learned counsel for the petitioners.

(3.) ACCORDING to the petitioners, after their appointments, they for the first time, submitted their joining on 11.10,2000 in the office of the Director, Animal Husbandry, Bihar, from where they were deputed to the office of the Director, Institute of Animal Health and Production, Government of Bihar, Patna for training.