NAND KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner is aggrieved by the order, as contained in annexure 1 dated 10.2.2002, whereby and whereunder second time bound promotion granted to him has been cancelled and pay fixation has been done.

(3.) THE petitioner availed the benefit of second time bound promotion and thereafter he superannuated with effect from 30.6.2000. But, all of a sudden, the authorities came forward with an order, as contained in annexure 1 dated 10.2.2002, whereby and whereunder second time bound promotion granted to him was cancelled. It is further submitted that no reason, whatsoever, has been assigned in the order impugned nor any opportunity of being heard was given to him before passing of the order impugned.