RADHA KRISHNA SINGH Vs. BIHAR STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent-State.

(2.) Petitioner was terminated from the services of Bihar State Scheduled Castes Cooperative Development Corporation (for brevity, the Corporation) on 04.02.2000. Petitioner's termination was challenged in a writ proceeding. The order of the Writ Court setting aside the petitioner's termination is dated 23.03.2009. The petitioner, pursuant to setting aside the said order, has submitted his joining on 01.04.2009. Respondents have preferred Letters Patent Appeal against the order passed on the petitioner's writ petition bearing CWJC No 8575 of 2002. LPA No 814 of 2009 filed by the respondent-Corporation has finally been dismissed on 07.02.2011.

(3.) Learned counsel for the petitioner submits that since the Writ Court as well as the LPA Court were of the opinion that the petitioner's termination was illegal, petitioner would be entitled to salary for the period 04.02.2000 onwards as he has wrongfully been deprived of discharging his duties on account of his illegal termination.