Patna High Court - Orders
Dr.Gauri Shankar Prasad vs The State Of Bihar & Ors on 12 May, 2016
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17349 of 2011
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Dr.Gauri Shankar Prasad
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Sunil Kr. Mandal Sc24
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
4 12-05-2016No one appears on behalf of the petitioner. However, learned counsel for the State is present.
In the present case petitioner is claiming his salary for the period from 21.2.1996 to 31.12.2996. Petitioner was made accused in different cases of fodder scam and also convicted in a criminal case where allegation has been made to have defalcated the Government money. Thereafter he was dismissed from service. Against the aforesaid order petitioner approached this Court vide C.W.J.C. No.7734 of 1999 ( Dr. Gauri Shankar Prasad V. State of Bihar ), this Court quashed the order of dismissal whereupon a fresh order has been passed whereby he has been brought to the service with the continuity of service but deprived him to the salary for the aforesaid period. This order was passed in view of the order passed by this Court in LPA No.1035 of 2005.
Patna High Court CWJC No.17349 of 2011 (4) dt.12-05-20162
As no one is present to press this writ petition, this case is passed over for the day.
If no one will appear on behalf of the petitioner on the next day, the Court will pass appropriate order.
Vinay/- (Shivaji Pandey, J) U