PAWAN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) MR. Pankaj Kumar, learned counsel appearing on behalf of State of Bihar, submitted that in terms of the previous order, draft of Rs. 31,927/- can be handover to the petitioner if he is present in court.

(2.) ON this, Mr. Pathak, learned senior counsel appearing for the petitioner, submitted that the petitioner Pawan Kumar Singh is present in court. Mr. Pankaj Kumar is permitted to hand over the draft to Mr. Pawan Kumar Singh. Mr. Pathak admitted that the grievance of the petitioner, so far as the State of Bihar is concerned, has been redressed. But he submitted that the petitioner has not been paid the salary for the period from 9.4.2005 to 31.7.2005 by the concerned authority of the State of Jharkhand.

(3.) IT is made clear that this court has not gone into the merits of the claim of the petitioner with regard to the said salary. With these observations/directions, this writ petition is disposed of.