NANDJI UPADHAYA Vs. BIHAR STATE MINERAL DEVELOPMENT

JUDGEMENT

(1.) The main grievance of the petitioner is that he was entitled to be designated as Chemist w.e.f. 8.2.1985 and that Respondent Nos. 5 and 6 were illegally designated as Chemist by superseding the claim of the petitioner.

(2.) The short facts for the disposal of this application are as follows:--

(3.) It is not in dispute that although he was not designated as Chemist he war-working as Laboratory In-charge.