MANISH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State of Bihar and learned Senior counsel for the respondent no.6.

(2.) The petitioner has filed the instant application for the following reliefs :-

(3.) The case of the petitioner in brief is that having been appointed as Executive Officer of Urban Local Body, the petitioner started discharging his duties with all sincerity and devotion. His service record is excellent throughout and he has never been subjected to any proceeding even for infliction of a minor punishment. While the petitioner was posted as the Executive Officer, Nagar Parishad, Dumraon, taking into consideration his hard and sincere work as Executive Officer in different Urban Local Bodies, the petitioner was given additional charge of Executive Officer, Nagar Parishad, Buxar vide notification dtd. 14/6/2025.