BHOLA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed for quashing the reasoned order dtd. 2/5/2013, only with respect to claim for salary for the period from 27/5/2000 to 14/6/2005, which had been rejected.

(3.) Learned counsel for the petitioner has relied upon the Rule 14, 25 and Rule 252 of the Bihar Service Code, which is quoted hereinunder:-