RAMAUTAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order dated 18th June, 1992 as contained in annexure - 1 whereby and whereunder respondent no. 3 has been appointed on the post of Accountant.

(3.) THOUGH , a counter affidavit has been filed on behalf of the respondents, no plausible explanation has been given as to under what circumstances respondent no. 3 was brought from Mufassil offices to the Headquarters and was posted over the head of the petitioner.