CHATURGAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this application the petitioner has prayed for quashing of the orders as contained in Annexures 6, 7 and 8.

(2.) THE fact of the matter lies in a narrow compass. The petitioner at the initial stage was appointed as Sub-Overseer in the Minor Irrigation Department and continuously officiated as Overseer till the date he was appointed as S.D.O. By an order No. 4787 dated 5-9-1983 the petitioner was asked to he relieved from the post of S.D.O. which was by way of local arrangement and to join the office of respondent No. 4. The petitioner challenged the aforesaid order dated 3-9-1983 and 5-9-1983 before this Hon'ble Court in C.W.J.C. No. 4128 of 1983. This case was admitted but stay was refused.

(3.) IN the aforementioned judgment of this Court contentions in respect of the respondent Nos. 10 and 11 were recorded in the following words: