ANIRUDHA MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE learned counsellor the petitioner is permitted to add the Director, Primary Education, Government of Jharkhand as party respondent in this case.

(2.) HEARD Mr. V. Shivnath, learned counsel for the petitioner and nobody appeared on behalf of respondent to oppose this application. The prayer of the petitioner is for direction to the respondents to grant for approval to the service of the petitioner with effect from 1.5.1997 and also for direction to release all the arrears and current salary which are not been paid to him.

(3.) NEITHER there is any counter affidavit nor any body appears on behalf of the State to oppose this application.