ARUN KUMAR SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties including learned counsel for the intervenors who have been allowed to be treated as petitioners.

(2.) THIS writ application is directed against the notification issued by the State Government vide memo no. 552(15) dated 22.5.2004 as contained in Annexure 1 whereby and whereunder the petitioners vis a vis the intervenors have been transferred and posted at the respective places as Drug Inspectors -cum -Licencing Authority.

(3.) HAVING heard counsel for the parties on I.A. aforesaid, let the name of petitioner no. 3 be deleted from the array of the petitioners.