MAHENDRA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order dated 4.1.2002 passed by the learned single Judge dismissing the writ application filed by the appellant challenging the order, as contained in Annexure -5 to the writ application, by which he has been posted as Chaukidar in the Insemination Bank of the Animal Husbandry Department.

(3.) LEARNED single Judge has held that as admittedly the appellant was appointed as Chaukidar, he was only allowed to continue as Bull Attendant and on that basis he cannot claim benefit of being posted as Bull Attendant and get benifit of the said post.