MARI KISHORE SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON the matter being called out, learned counsels appearing for the parties are present.

(2.) IT is, really, very distressing and surprising that a person who has been engaged in National Rural Employment Programme as an Assistant Engineer is not paid due and payable salary for the period from July, 2005 to February, 2006 and arrears of Dearness Allowance from January 2004 to April, 2005, as also, the arrears of difference of salary due from January 2005 to February, 2005. Therefore, he has been constrained to knock the doors of justice by invocation of the provision of Article 226 of the Constitution of India.