MD. SHAHID Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjeev Kumar Mishra, learned Senior Counsel for the petitioner duly assisted by Ms. Adya Pandey, Smt. Binita Singh, learned SC-28 for the Respondents-State and Mr. Arabind Nath Pandey, learned counsel representing the Vir Kunwar Singh University, Ara.

(2.) The present petition has been filed for the following relief(s):-

(3.) Learned counsel for the petitioner submits that the petitioner was initially appointed on the post of Lab Incharge at H.D. Jain College, Ara and since then he discharged his duties to the full satisfaction of his superiors. Further, vide Notification as contained in Memo No. 1040 dtd. 21/11/2007, the petitioner is said to have been promoted on the post of Storekeeper. It has next been submitted that the promotion so granted to the petitioner was cancelled by the order of the Vice Chancellor, Vir Kunwar Singh University, Ara, which is contained in Memo No. 686 dtd. 20/8/2011.