THE STATE OF BIHAR Vs. DEO NARAYAN SINGH

JUDGEMENT

(1.) The present intra Court appeal arises out of the judgment and order, dated 03.04.2013, passed, in CWJC No. 11988 of 2006, by a learned Single Judge of this Court, whereby and where under the writ petition, filed by the petitioner (respondent herein), has been allowed and the order, dated 14.01.2006, passed by the Commissioner-cum-Secretary, Water Resources Department, State of Bihar, has been quashed.

(2.) By the order impugned in this appeal, it has been further directed that the petitioner (i.e., respondent herein) shall be given first time bound promotion, Second Assured Career Progression and other financial benefits by treating the date of his appointment as 25.01.1979.

(3.) In view of the fact that during the pendency of the writ application, namely, CWJC No. 11988 of 2006, petitioner No. 1 therein, namely, Manohar Lal Burnwal, died and this fact having been brought to the notice of the learned single Judge after making of the impugned order, the name of Manohar Lal Burnwal was deleted vide order, dated 15.04.2013. Thus, this appeal proceeds only against Sri Deo Narayan Singh, the sole respondent herein.