RAMAKANT PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application is directed against the order dated 15.10.2003 as contained in Annexure 1 whereby and whereunder the petitioner has been reverted to his substantive post.

(3.) IT is pointed out by learned counsel for the petitioner that a batch of such persons who were reverted like the petitioner, had come to this court in C.W.J.C. No. 14309 of 2003 and one of them had come in C.W.J.C. No. 14123 of 2003. Both the writ applications were allowed vide orders as contained in Annexure 8 series and the orders impugned were set aside.