BAL GOVIND PRASAD SINHA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2017-8-111
HIGH COURT OF JHARKHAND
Decided on August 18,2017

Bal Govind Prasad Sinha Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Ananda Sen, J. - (1.) Heard Mr. Rahul Kumar, at length who is appearing on behalf of the petitioner.
(2.) No one appears on behalf of the State.
(3.) The petitioner, in this writ application, has prayed for a direction upon the respondents to release the due salary in his favour which has not been paid to him from August, 2007 onwards.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.