KRIPA SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is directed to supply welfare stamp by tomorrow (25/4/2018).

(2.) Heard the Counsel for the petitioner and learned counsel for the State.

(3.) In the present case, the petitioner has raised a grievance with respect to the letter issued vide Memo No. 3635 dtd. 21/5/2002 wherein the period from 21/10/1982 to 28/12/1986 will be adjusted against earned leave, though the period from 1/6/1982 to 20/12/1982 and 19/12/1986 to 31/12/1986 having been treated as waiting for posting.