NARENDRA BHUSHAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order as contained in Annexure 5 issued vide memo no. 2543 dated 6.6.1986 whereby and whereunder the ad hoc promotion granted to the petitioner and similarly situated persons to the post of Chief Engineer vide notification dated 10.1.1986 has been cancelled.

(3.) AT this juncture, it would be appropriate to clarify that no such pleading is in the writ application to show that the authorities are making recovery of the excess amount paid to the petitioner save and except the order as contained in Annexure 5 whereby and whereunder his promotion has been cancelled.