S.J.MUKHOPADHAYA,J. - (1.) THIS case relates to payment of salary stated to be due since May, 1999.
(2.) ON the other hand, the Respondents having issued a show cause notice alleging illegality in the matter of earlier withdrawal of salary. The notice issued vide letter No. 64 dated 1st July, 1999 has also been challenged. It appears that the Respondents have raised the question of legality and propriety of appointment of petitioner which is the ground for non -release of salary since May 99 and issuance of the notice dated 1st July. 99.
(3.) IN this respect, the petitioner has taken plea that his appointment having made on compassionate ground, the Respondents cannot withhold salary for any one or other technical ground.;