LAKHAN LAI SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel tor the parties.

(2.) THE petitioner seeks direction upon the respondent District Magistrate, Saran to pay his due salary with effect from 1999 to August 2001.

(3.) IT is further submitted by learned counsel for the petitioner that the salary of the petitioner for the month of August 1999 to August 2001. was withheld without any rhyme or reason and no proceeding, whatsoever, was initiated against him on the basis of audit report, as referred to above. It is also submitted that since the petitioner was validly appointed by the competent authority in the year 1984, he was entitled to get his salary and the authorities had no jurisdiction to withhold his salary for some time without initiation of a proceeding against him.