BANSIDHAR SHARMA Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.

(2.) The present writ petition has been filed by the petitioner for a direction to the respondents to pay arrears of salary with effect from 1.4.2007.

(3.) On behalf of the respondents, with reference to Annexure-C dated 31.3.2007, argument was advanced that the services of the petitioner was dispensed with on 31.3.2007 and as such after 31.3.2007, no salary is payable to the petitioner.