SARJU SHARAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ petition is directed against an order dated 1-11- 1975 as contaired in Annexure 1 to the writ petition and the impugned portion whereof has been mentioned as Annexure 2 thereto and further for a direction for payment of arrears of salary for the period 30th March, 196 i to 22nd October, 1964 and 17th July,1967 to 21st January, 1971.

(2.) The facts of the case lie in a very narrow compass.

(3.) Admittedly the petitioner was senior to various persons named in Annexure 1 i.e. Satya Narain Prasad and Hira Lal Tiwari.