DINESH RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Both these writ applications since arise out of common facts and law, they have been heard together and are being disposed of by this order.

(3.) Petitioner, Dinesh Rajak, of C.W.J.C. No. 6382 of 1999 has challenged the orders, as contained in annexures 13 and 14, whereby and where under his promotion to the post of typist has been cancelled and he has been reverted to the substantive post of Kamdar.