AJAY KUMAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against the order dated 14 March, 2002 on C.W.J.C. No. 1021 of 2002: Ajay Kumar Prasad V/s. State of Bihar & ors.

(2.) NOTWITHSTANDING the previous litigations referred to in the order which has been challenged the issues apparently do not rest. On the present matter the issues have been made by the petitioner on deputation and his repatriation to his parent department. The petitioner -appellant resists the action to end his deputation. The petitioner is an Electrical Executive Engineer with the Bihar State Electricity Board. He saw a deputation to the Building Construction and Housing Department, Govt, of Bihar. The return of the petitioner to his parent department is opposed.

(3.) THERE is no merit in this appeal.