MAN MOHAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties and considered the counter-affidavit filed on behalf of the State.

(2.) The order issued vide memo No. 4410875 Patna dated 9-10-2002, as contained in Annexure-6, is under challenge, whereby and whereunder the petitioner is being repatriated to his parent Department i.e. Bihar State Agro Industries Development Corporation.

(3.) Learned Counsel appearing on behalf of the petitioner assails the order impugned mainly on the ground that the petitioner remained on deputation for several years along with other persons, but he has been singled out and he is being repatriated, whereas other persons are holding the post in the Department on deputation. Learned Counsel appearing on behalf of the petitioner further submits that the petitioner apprehends that he may not get his salary due to financial crunch and, therefore, in the ends of justice, he is entitled to get the equitable relief. Learned Counsel in this regard has referred an order passed by this Court, as contained in Annexure-8, in the case of AmarNath Singh v. State of Bihar and Ors..