REGENT COMPUTRONICS PVT. LTD.

Ras Bihari Paswan Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

NAZIR AHMED V. EMPEROR [REFERRED TO]
SHIV BAHADUR SINGH V. STATE OF U.P. [REFERRED TO]
DEEP CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
RAMCHANDRA KESHAV ADKE VS. GOVIND JOTI CHAVARE [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
PANCHANANDKUMAR VS. BIHAR STATE ELECTRICITY BOARD [REFERRED TO]
UNION OF INDIA VS. B.V.GOPINATH [REFERRED TO]
THE STATE OF BIHAR AND ORS. VS. SHASHI BHUSHAN PRASAD [REFERRED TO]
KASHI NATH SINGH SON OF LATE SHEO PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Vinod Kanth, learned Senior Counsel, Mr. Sanjay Singh, learned Senior counsel assisted by Mr. Amresh, learned Advocate for the petitioner and Mr, Sheo Kumar Prasad, SC 8 assisted by Mr. Ruchikar Jha, learned Advocate for the respondents.

(2.) This writ application has been filed for the following reliefs:-

(3.) It is the case of the petitioner that he was appointed vide Memo No. 6317/P-2/CPS-5 dtd. 21/8/1994 under seal and signature of the Inspector General of Police (Admn.), Bihar, Patna as contained in Annexure '1' to the writ application. After completion of his training, he was posted at Deoghar in the year 1995. After coming into force of the Bihar Reorganization Act, 2000, in the cadre division, he was allocated Bihar Cadre and transferred to Patna.

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RAS BIHARI PASWAN Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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