MANOJ KUMAR MANDAL Vs. BIHAR LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) This matter has been taken up for hearing on-line because of COVID-19 Pandemic restrictions.

(2.) Heard learned counsel for the parties.

(3.) Seeking exception to an order dtd. 1/3/2019 of the Speaker, Bihar Legislative Assembly, issued under the signature of Under Secretary, Bihar Legislative Assembly, Patna, whereby punishment of compulsory retirement has been imposed upon the petitioner, he has approached this Court by filing present writ application under Article 226 of the Constitution of India. The petitioner was working as Farrash (Peon) in the Legislative Assembly.