PATRAS SAMAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN I.A. No.1802 of 2013, the petitioners have prayed for an interim relief for a direction on the respondents to pay his current salary during pendency of the writ petition.

(2.) IT has been submitted that in the writ petition, the petitioners have prayed for quashing of part of Letter no.928 dated 12th March, 2011. The petitioners have further sought direction on the respondents to make payment of arrears of salary due to them since February, 2010.

(3.) LEARNED J.C. to G.P.IV, appearing on behalf of the respondents, submitted that the writ petition itself can be disposed of at this stage, directing the concerned respondents to pass an appropriate order on the petitioners' claim.