PRAKASH RATAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit filed on behalf of the State.

(2.) THIS writ application is directed against the order, issued vide memo no. 139 dated 11.12.1998, as contained in annexure 11, whereby and whereunder regularisation of the petitioner on the post of Accounts Clerk has been cancelled.

(3.) JC to SC 3 with reference to the counter affidavit tried to impress upon the Court that the Chief Engineer was not the competent authority, and, therefore, the order of regularisation of the petitioner was cancelled.