Chandra Deo Yadav vs The State of Bihar and Others

Chandramauli Kumar Prasad, J.—In this writ application, prayer of the petitioner is for issuance of a writ in the nature of mandamus commanding the respondents to make payment of salary of the petitioner which has been withheld since October, 2001 and the current salary.

It is the stand of the petitioner that for payment of the arrears of salary and current salary, he had filed several representation, last representation being dated 10.8.2002 (Annexure-1). It is his grievance that till date neither the representation has been disposed of nor payment of the salary has been made.

Having heard learned Counsel for the petitioner Junior Counsel to G.P. VI, and taking into consideration the facts and circumstances of the case, I deem it expedient that the respondents particularly, Respondent No. 2 and 4 take decision on the representation of the petitioner, if already not taken within four weeks from the date of receipt/production of a copy of this order. I direct accordingly.

In case, petitioner is found to be entitled for payment of the salary, same shall be paid to him within four weeks from the aforesaid decision.

In order to facilitate disposal of the representation, petitioner along the copy of this order, shall annex the same.

It is made clear that I have not expressed any opinion one the merit of the case of the parties.

Application stands disposed of with the aforesaid direction.