SURESH PANDEY Vs. STATE OF BIHAR AND ORS

JUDGEMENT

(1.) Heard Mr. Shashi Shekhar Tiwary learned Counsel appearing on behalf of the petitioner and Mr. Ranjan Kumar Singh, learned Assisting counsel to G.P.2 for the State.

(2.) The writ petitioner who retired from the post of Sub Inspector, Chapra on 31.1.2003, filed the writ petition questioning the legality of the order bearing memo No. 196/2003 dated 21.1.2003 (Annexure-4). The true copy of the original order has been placed at Annexure-A series to the counter affidavit filed on behalf of the respondents.

(3.) The fact of the case, in brief, is that the petitioner was appointed as a matriculate constable on 16.2.1968. He got his first time bound promotion in the rank of Assistant Sub Inspector and thereafter was confirmed on 7.6.1976. The petitioner superannuated from the said post with effect from 31.1.2003.