UMA SHANKAR CHOUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner is aggrieved by the order, as contained in annexure 1 dated 7.5.1993, whereby and whereunder he has been removed from services.

(3.) THE order impugned appears to be a cyclostyled one, but the name of the petitioner has been included by hand.