BIPIN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the writ applications were heard together and as the same and similar points arise in them and the same reliefs have been prayed for, as such, with the consent of the Counsel for the parties both are being disposed of by a common order.

(2.) C.W.J.C. No. 7910 of 2002 has been preferred for quashing the Letter No. 5376 dated 9-7-2002, issued by the Additional Commissioner, (Resources) Department of Finance, Bihar, as contained in Annexure-7 so Tar it relates to the petitioners, by which he has directed the District Magistrate to cancel all deputations done after 16-11-1999. A further prayer has been made that District Magistrate, Mungei be restrained from issuing any cancellation letter of deputation/joining of the petitioners in compliance of the aforesaid-direction.

(3.) Contention on behalf of the petitioners is that petitioners were appointed as Class-Ill employee in different years in Bihar State Pharmaceutical and Chemical Development Corporation Ltd., Bihar State Food and Civil Supplies Corporations and Bihar State Textiles Corporation, which are established and controlled by the Bureau of Public Enterprises (Finance Department), Bihar. Petitioners were discharging their duties satisfactorily in the place of their appointment/deputation.