S M MANSOOR Vs. STATE OF BIHAR
LAWS(SC)-1999-8-122
SUPREME COURT OF INDIA
Decided on August 16,1999

S M Mansoor Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) The question that arises for consideration is whether the High Court committed an error in denying arrears of pay to the appellant S. M. Mansoor while it granted such relief to the other petitioner Md. Ali.;


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