KAILASH CHANDRA BHUIYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As prayed, petitioner is permitted to implead the Director, Panchayat Raj Officer, State of Jharkhand, Ranchi, as respondent no. 6, in course of the day.

(2.) Heard.

(3.) Regarding arrears of salary claimed by the petitioner prior to 15.11.2000, it is said in the counter affidavit that necessary steps have been taken to obtain allotment and on receipt of the same, payment will be made.