NAND KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THE petitioner who is stated to be working as Assistant Teacher in Middle School, Madhura is before this Court with his claim for arrears of salary for the period 22.3.2006 to 24.3.2006, October 2006. to December 2006 and January 2007 to April 2007. Learned counsel for the petitioner invites attention of the Court to Annexure -3. the order of the Regional Deputy Director of Education dated 25.11.2008 observing salary of the petitioner was being withheld arbitrarily and directing immediate compliance.

(3.) THE petitioner has filed this writ application on 19.5.2009 when even the administrative order of the RDDE has remained uncomplied.