SWAPAN KUMAR DHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner, State and the contesting 6th Respondent.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant Murari Krishna Prasad Sinha Versus State Of Bihar one.

(3.) THE brief fact of the case shows that the petitioner Swapan Kumar Dhar was appointed as Muharrir on 23rd January, 1966, whereas 6th Respondent Subodh Narain Jha was appointed as Tour Clerk on 28th April, 1966. Subsequently, the petitioner was promoted as L.D. Clerk in the then scale of Rs. 105 - 155/ -, vide order dated 17th January, 1967, whereas the 6th Respondent was taken in the said clause of L.D. Clerk vide order dated 16th November, 1969.