VIJAY KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties in the main writ application and in the intervention application being Interlocutory Application No. 342 of 2001.:

(2.) In the facts and circumstances of the case, the intervention application in Interlocutory Application No. 342 of 2001 is allowed and the intervenors are allowed to be added as intervenor respondents. The intervention application shall not form part of this writ application.

(3.) The writ petitioner by this writ application has prayed for quashing the order dated 29 -11 -2000 pertaining to memo No. 2164, issued by respondent No. 3, as contained in Annexure 1, whereby and whereunder the promotion of the petitioner on the post of Science Graduate Teacher with effect from 11 -4 -1983 has been cancelled. A further has also been made to quash the follow -up order dated 5 -12 -2000, as contained in Annexure 2, whereby respondent No. 3 has directed respondent No. 4 to take action to adjust the amount already paid to the petitioner on account of promotion.