MURARI PODDAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Naresh Kumar Malhotra learned Senior counsel appearing for the petitioner and Mr. Kumar Alok learned counsel for the Backward Commission.

(2.) Though served, the Bhojpuri Academy has not registered appearance. State is represented through Mr. Saroj Kumar Sharma, AC to AAG-3.

(3.) The petitioner seeks a direction to the respondent authorities of the Bihar State Commission for Backward Classes (hereinafter referred to as 'the Commission') for making payment of the differential salary of the petitioner after implementation of the 5 th Pay Revision Commission recommendation for the period 25.05.2002 until 04.11.2015 that is when the petitioner served 'the Commission' on deputation.