BIPIN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for the following relief/s :-

(3.) Learned counsel for the petitioner assails the impugned notifications dtd. 06/11/2014 and 8/3/2021 as being illegal, arbitrary, and violative of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (hereinafter referred to as "Bihar CCA Rules, 2005") as well as the principles of natural justice.