ARUN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application has been filed on behalf of the petitioner for issuance of direction upon the respondents for payment of his due salary with effect from October 1991 till date.

(3.) FROM the counter affidavit filed on behalf of the State, it is gathered that since the petitioner was facing the criminal charges, his salary was withheld and allegation has been made against the petitioner to the extent that he had forged his appointment letter in connivance with other officials and, thus, his appointment itself is doubtful.