RAGHUNATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit filed on behalf of respondent nos. 2 to 5.

(2.) THIS writ application is directed against the order, as contained in annexure 17. whereby and whereunder the period of absence of the petitioner ranging in between 2.2.1991 to 26.11.1992 has been regularised but not with full salary.

(3.) IT appears that this case has chequered career. The petitioner is an employee of the Agriculture Department, Government of Bihar. For some time, he was on deputation in the Rural Development Department and by order dated 9.10.1990 he was repatriated to his parent Department by the Rural Development Department. The aforesaid order, however, was challenged before this Court in C.W.J.C. No. 6751 of 1990. The writ application was, ultimately, disposed of on 16.1.1991 vide order, as contained in annexure 2, directing the State respondents to give proper posting to the petitioner in Agriculture Department within one month from the date of receipt/production of a copy of that order.