VIJAY RAM PANDEY, SON OF LATE SHEO PUJAN PANDEY, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR, THROUGH THE COLLECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In this case, a prayer has been made by the petitioner for quashing the order containing Memo No.1081 dated 14.09.2011, thereby the representation of the petitioner for granting exemption from passing the departmental examination of Hindi noting and drafting, has been rejected on the ground that the petitioner does not satisfy the conditions of exemption from departmental examination.

(3.) The petitioner was appointed as Amin in the year 1973 in the Consolidation Department in different Districts till 10.04.1995. In light of the Memo No.1150 dated 26.11.1994, issued by the Deputy Secretary, Revenue and Land Reforms, Government of Bihar, Patna, the services of the petitioner were adjusted in the Revenue Department vide Memo No.1513 dated 12.12.1994, accordingly, he joined the Revenue Department on 11.04.1995. The petitioner was superannuated from service on 30.06.2008.