RAJENDRA PRASAD SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have heard Shri Rajendra Prasad Sah, petitioner-in-person, and Mr. Zaki Haider, learned Assistant Counsel to Government Advocate No. -6 at length.

(2.) The petitioner is aggrieved by the order issued vide Memo No. 109 dated 19.04.2002, whereby, in exercise of power under Rule 74(a) and (b)(II) of the Bihar Service Code, the petitioner has been compulsorily retired with effect from the date of issuance of the said letter i. e. , 19.04.2002. The petitioner has prayed for the consequential relief of his reinstatement in service with retrospective effect.

(3.) The substance of the impugned order as contained in Memo No. 109 dated 19.04.2002 (Annexure-1) is as follows:-