NAND KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an appeal by certificate under Art. 133 (1) (a) and (b) of the Constitution from a Judgment, dated July 28, 1966 of the Patna High Court, dismissing the appellant"s writ petition under Art. 226 of the Constitution, for impugning an Order of his removal from Government service.

(2.) The facts are as follows:- The appellant, Nand Kishore Prasad, was appointed as ministerial servant by the District Magistrate, Shahabad, in his office at Arrah on June 16, 1930. He was confirmed in service in the year 1933.

(3.) In 1950, the appellant was transferred to Sasaram as a Bench Clerk in the Court of Shri R. Singh, Judicial Magistrate. His normal duty was to aid and assist the Court by putting up cases for hearing and disposal.