STATE OF BIHAR Vs. BIJAY KUMAR SINGH

JUDGEMENT

(1.) Heard Mr. Nagendra Sharma, learned counsel appearing for the appellants.

(2.) The instant letters patent appeal is preferred by the State of Bihar against the order, dated 03.07.2015, passed by learned Single Judge, in C.W.J.C. No. 16352 of 2014, whereby the writ application has been allowed and the Government Notification, dated 16.06.2014, as well as the consequential order passed by the Chief Secretary, bearing Memo No. 690, dated 13.08.2014, have been set aside with a further direction to the respondents to ensure payment of remuneration payable to the petitioner strictly in terms of Clause 7 of the Resolution, dated 12.02.1985, within a period of three months.

(3.) Before we consider the rival submissions of the parties, it would be relevant to notice the facts of the case:-