Patna High Court - Orders
Shiv Nandan Mahto vs The State Of Bihar & Ors on 3 August, 2011
Author: Prakash Chandra Verma
Bench: Prakash Chandra Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.1859 of 2010
1. Shiv Nandan Mahto S/O Ram Rup Mahto R/O Vill.-Khadiahi,
P.O.Bibhutipur, Distt.-Samastipur.
Versus
1. The State Of Bihar
2. The Director Secondary Education, Bihar Vikash Bhawan, Patna.
3. The District Education Officer, Samastipur.
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2/ 3rd August 2011 Heard the parties.
Upon hearing learned counsel for the appellant, we dismiss this appeal for the reasons that it is settled law that no work no pay. Therefore learned single Judge is correct in not ordering for salary during which the appellant was under suspension.
However, since reinstatement of the appellant, he shall be paid salary regularly as directed by the learned single Judge.
(Prakash Chandra Verma, J.) (Aditya Kumar Trivedi, J.) perwez