SHRI KAILASH BIHARI CHOUDHARY Vs. THE STATE OF BIHAR THROUGH THE SECRETARY-CUM-COMMISSIONER, WATER RESOURCES DEPARTMENT, GOVERNMENT OF BIHAR & ORS.

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner for the following reliefs: - -

(2.) LEARNED counsel for the petitioner stated that this writ petition has been filed for a different reason altogether with respect to his representation to the authority for sanction of commuted leave from 10.4.1997 to 17.7.1997 on medical ground as well as for the period of waiting for posting from 18.7.1997 to 1.1.1998 as he had met with a jeep accident in the year 1997, in which he was severely injured and went from Patna to outside the State for medical treatment, but in spite of that his application was finally rejected by the authorities by the impugned order.

(3.) IT also transpires that the Superintending Engineer, Sone Canal Circle, Arrah, did not recommend the petitioner's leave in view of the work of 'Malay Barrage' being taken up and the petitioner was expeditiously needed for preparation of revised estimate and survey work and hence the petitioner's leave application was rejected on 14.5.1997, but in spite of that the petitioner proceeded on leave after submitting application for casual leave from 10.4.1997 to 15.4.1997 to the Superintending Engineer and then continuously remained absent for a long time.