DHARMENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The following issues arise for consideration:-

(2.) In the present case, the Hon'ble Member (Judicial) Lokayukta passed an order dtd. 28/11/2019 in a case bearing Case No. 1/Lok/ (Urban Development)/31/2010, titled as Md. Saifuddin v. Mayor Municipal Corporation, relevant paragraphs are reproduced hereinbelow:

(3.) In furtherance of the order of the Hon'ble Member (Judicial) Lokayukta, Bihar, the Additional Secretary of the Office of the Lokayukta, Bihar, communicated the order to Deputy Secretary, Urban Development and Housing Department, Bihar vide letter dtd. 9/12/2019 to ensure its compliance. Consequently, the Special Secretary of the Urban Development and Housing Department issued direction to all the Municipal Commissioner throughout the State of Bihar, including Gaya Municipal Corporation, to stop taking services on daily wages of Group 'D' employees.