- (1.) HEARD the learned counsel for the petitioner and the State.
(2.) THE petitioner has moved this Court earlier by filing WP (S) No. 4681/2003 which was disposed of on 17.9.2003 against which the petitioner filed LPA No. 639/2003. The order passed by the Division Bench in LPA on 25.2.2004 has been annexed as Annexure -3 to the writ application. On perusal of the said order it appears that the Division Bench has set aside the Notification No. 3787 dated 12.9.2003. Notification No. 3797 dated 12.9.2003 and also Notification Nos. 3787 dated 12.9.2003, 3797 dated 12.9.2003 as contained in Annexure -9 to the writ petition and the matter was remanded back to the authority concerned to consider the matter strictly in accordance with law.
(3.) THE grievance of the petitioner is that in spite of the above facts, the respondents are not issuing formal consequential orders, causing hardship to the petitioner in discharging his official duties. Other grievance of the petitioner is that the petitioner is not being paid his salary though the authority slip has already been issued by the Accountant General, Bihar,;