RANJIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. D.K. Sinha, learned Senior Advocate for the petitioner and Mr. Dr. Anand Kumar for the respondents no. 6 to 9. The State is represented by Ms. Abhanjali, learned AC to GA-12.

(2.) The petitioner has approached this Court for quashing the communication dtd. 22/4/2020 as also for not giving effect to Clause-xii of Para-4 of the notification contained in Memo No. 15/G1-01/2020-2021 dtd. 23/6/2020.

(3.) It appears from the records that a meeting was held in Raj Bhawan, Patna and it was decided that all Class-III and Class-IV employees of the University would be under an obligation to deposit their applications for pay verification through the concerned University till a particular date. Not doing so would visit them with the consequence of reduction of their salary by 25%.