BIHAR RAJYA KRISHI KARMACHARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THE only grievance of the writ petitioner is that the persons mentioned in Annexures 1 and 2 are under the control of the Joint 'Director, Agriculture, Patna Division, Patna, respondent No. 3, but they have been sent on deputation by order, as contained in Annexures 1 and 2, by the District Magistrate, Bhojpur, respondent No. 5.