ARUN KUMAR PATEL Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the respondents.

(2.) The petitioner has filed the present writ application for a direction to the respondents to release salary of the petitioner for the period 19.12.2014 to 31.1.2015, thereafter from 1st February 2015 till date, i.e. 13.05.2015 when the writ petition was filed.

(3.) On behalf of the respondents, counter affidavit has been filed. In paragraphs-6 to 11 the following stand has been taken:-