CHANDRADHAN SHARMA SON OF LATE SHEO RATAN SHARMA RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Nand Lal Kumar Singh, learned counsel for the petitioner and Mr. Ajay Kumar Rastogi, AAG 10 for the state.

(2.) With the consent of the parties, the writ petition has been considered with a view to its final disposal at the stage of admission itself.

(3.) The petitioner is aggrieved by the decision of the respondents as reflected from the file notings present at Annexure-1/E whereby the representation of the petitioner for reinstatement has been rejected.