KRISHNA CHANDRA JHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present Letters Patent Appeal is directed against the order dated 20.01.2014 passed by the learned Single Bench by which CWJC No. 19833 of 2012, filed by the appellant, has been dismissed.

(3.) The appellant, while working as Junior Engineer in the Public Health Engineering Department, Government of Bihar, made 11 appointments on daily wages between the years 1983 to 1987. Thereafter, he was transferred from Sitamarhi to Darbhanga as Executive Engineer. He was subsequently promoted as Superintending Engineer on 22.05.1996 and superannuated from Purnea Circle on 31.01.1997. On 29.06.1998, memo of charge was issued to him under Rule 43(b) of the Bihar Pension Rules, 1950.