DHARMENDRA MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) Mr. M.B. Lal, learned counsel appearing for the petitioner, submitted that as the suspension has been revoked, petitioner is entitled for salary of the suspension period i.e. from 13.12.2003 to 26.7.2006. He further submitted that salary for the period I.e. from 28.7.2006 to 30.11.2006 has also not been paid without any reason.

(3.) Mr. Niranjan Singh, learned counsel appearing for respondent no. 3, submitted that he is not in a position to say as to why the said salary has not been paid to the petitioner. However, he submitted that matter will be looked into.