ISHWAR CHANDRA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Initially when the Writ Application was preferred the petitioner prayed for payment of arrears of salary which, according to him, has accumulated to the extent of Rs. 14,99,950/-. The grievance of the petitioner was that though he was rendering his services to the Bihar State Construction Corporation Limited (hereinafter referred to as "the Corporation"), which is a government company as 100% share of the company is held by the Government of Bihar, he was not being paid his salary and emoluments attached to the post.

(3.) What has emerged out from the pleadings exchanged by the parties is that the Corporation is suffering from acute financial crisis and, in fact, in unable to pay the salary due to its employees.