BINDESHWARI NARAYAN BHATT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Dinu Kumar, learned counsel appearing in support of this writ petition.

(2.) ON hearing him it appears that the real object behind this case is quite different from the innocuous reliefs prayed for in the petition.

(3.) THE petitioner is an employee of the Bihar School Examination Board and he filed this writ petition praying for directions to the respondent authorities to allow him annual increments which are stopped from 1991 and to grant him the second time bound promotion. But in course of arguments it was revealed that the real object was to get the disciplinary proceeding quashed that remains pending against the petitioner.