TIRLOKI NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for issuance of a writ in the nature of mandamus commanding the respondents, particularly respondent no. 2 to post the petitioner to a suitable post, commensurate with his rank and status. Further prayer of the petitioner is for payment of salary from August, 2002 to 23.12.2002 by respondent no. 3 and from 24.12.2000 and current salary by respondent nos. 1 and 2.

(2.) SHORN of unnecessary details, facts giving rise to the present application are that the petitioner, who was an employee of the State Government, was sent on deputation to the Bihar State Agricultural Marketing Board, hereinafter referred to as the Board. By order dated 30th of March, 2002, the Board returned the service of the petitioner to the State Government in the Department of Agriculture, from where he was deputed to the Board.

(3.) PETITIONER was ultimately relieved from the office of the Board on 23.1.2003 and he submitted his joining on 24.1.2003 in the Agriculture Department. It is the grievance of the petitioner that till date he has not been given any place of posting commensurate with his rank and status. His further grievance is that he has not been paid his salary from August, 2002 till 23.12.2002 by the Board and thereafter by the State Government.