BISWAJIT DAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for the following relief :-

(3.) The case of the petitioner in brief is that while working in the capacity of an Assistant Director, Mines and Geology, Nalanda, on 13/11/2009 the petitioner was given the additional charge of Assistant Director, Gaya.