BINDESHWAR MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, the State as also perused the contents of the counter affidavit filed on behalf of respondent nos. 3 to 5.

(2.) Petitioner is aggrieved by the order of the Road Construction Department, Government of Bihar contained in letter No. 238(S) dated 20.2.1995, Annexure-1, whereunder the Superintending Engineer, Road Construction Department, North Bihar Circle, Muzaffarpur has been informed by the Under Secretary that instructions contained in letter no. 7846 dated 3.11.1987 and letter no. 2278 dated 20.4.1987 have not been issued from the office of the Engineer-in-Chief, Road Construction Department.

(3.) It is submitted on behalf of the petitioner that in compliance of instruction of the Engineer-in-Chief, Road Construction Department contained in letter no. 7846 dated 3.11.1987 petitioner was appointed on the post of Road Labourer in the work charge establishment of the Executive Engineer, Road Division, Sitamarhi under office order no. 92 year 1987-88 bearing memo number 2187 dated 24.11.1987, Annexure-2. It is further submitted that after issue of order dated 20.2.1995, Annexure-1 payment of salary of the petitioner was stopped and as payment of salary of the petitioner was stopped, he moved this court by filing the present writ petition praying inter alia to direct the authorities of the State Government to enquire about the genuineness of letter no. 7846 dated 3.11.1987 as according to the petitioner letter no. 7846 dated 3.11.1987 directing for his appointment as Road Labourer in the Road Division, Sitamarhi was issued from the office of the Engineer-in-Chief.