RAM CHANDRA CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY the present application, the petitioner has challenged the notification of the State Govt. dated 27. 7. 95 as contained in,annexure 18, by which the petitioner has been posted as Assistant Regional Deputy director and his services is to be treated in the Bihar Education Services Class II from that date.

(2.) THE contention of the learned counsel for the petitioner is that the petitioner was initially appointed as lecturer in English with effect from 25. 3. 1972 under Mithila sanskrit Research Institute, Darbhanga and the said post belongs to the Bihar Education service-ll and he was confirmed in bihar Education Service-ll (hereinafter referred to as the 'bes-H', with effect from 25. 3. 1972. '

(3.) SUBSEQUENTLY, it has been statedl that as the said Institute had been takeni over as a unit of the Kameshwar Singhi darbhanga Sanskrit University, the petitioner filed a representation before the authorities requesting them that his service! should be recalled from the Institute and hea be posted in the Department reckoning his seniority from the date of his initial appointment.