KISHORE KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 17th January, 2014 passed by the learned single Judge in CWJC No. 19646 of 2012.

(2.) THE unsuccessful petitioner is the appellant.

(3.) THE facts pleaded by the appellant, in brief, are as under : In the State of Bihar about 150 graduate Engineers were appointed under National Rural Employment Programme as well as in the Road Construction Department of the State as Junior Engineers and the appellant is one of them. In the year 1987, 146 Junior Engineers were designated as Assistant Engineers on ad hoc basis. On bifurcation of the State of Bihar, which took place in the year 2000, 42 such Assistant Engineers were made part of the establishment of the Jharkhand State, and the others including the appellant remained in the State of Bihar.