LAKSHMI CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Suneil Kumar Thakur, learned counsel for the petitioner, Mr. Sanjay Prasad, learned AC to AAG-4, for the State and Mrs. Ritika Rani, learned counsel for the Accountant General, Bihar, Patna.

(2.) The present writ application has been filed for the following reliefs:

(3.) The short facts, which led to the filing of the present writ application is that vide Office Order dtd. 7/2/1972, as contained in Annexure-1, the writ petitioner came to be appointed as Aakasmik Bhritya/Casual Peon and he joined in the River Valley Scheme, Secretariat, Patna on 7/2/1972 itself. Vide Memo No. 4/Est.(Hq)7- 1020/72-4056 dtd. 18/8/1972, subsequently after having been found eligible, he was promoted to the post of Routine Clerk on temporary basis vide office order dtd. 30/5/1973 (Annexure-3 to the writ petition). The promotion of the petitioner was confirmed, as routine clerk with effect from 1/4/1981 (Aannexure-4 to the writ petition).