- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application has prayed for the following relief (s). i. For issuance of a direction upon the respondents to pay him salary for the period of 2 and years during which he was lying ill. ii. For payment of increment for the year 1990-91 for two years. iii. For payment of interest on delayed payment of salary for the period 1.11.1993 to 31.10.1998.
(3.) In course of submission, learned counsel for the respondent State of Bihar informs that as already indicated in the counter-affidavit, the petitioner's grievance in respect of relief no. I has already been redressed in as much as, payment has been sanctioned and paid to the petitioner. Counsel for the petitioner acknowledges that during the pendency of this writ application, relief no. i as claimed by the petitioner, has been redressed.;