RAJAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER filed this writ application on 24.5.2007 praying inter alia to direct the Director General, Respondent No. 4 to place him in the pay -scale of Rs. 12000 -16,500/ - as also to pay the arrears of salary in the said pay -scale with effect from 13.4.2005 with annual increments as also to consider his case for absorption in the Bihar Institute of Public Administration and Rural Development, Patna (hereinafter referred to as "BIPARD"). On 18.7.2007 petitioner filed Interlocutory Application No. 3890 of 2007 praying inter alia to amend the prayers made in the petition as also for quashing of the order bearing Memo No. 593 dated 18/21.5.2007, Annexure -7 to the Interlocutory Application, whereunder the deputation of the petitioner in BIPARD has been cancelled and he has been repatriated to his parent organization, Bihar State Sugar Corporation Limited.

(2.) LEARNED Counsel for the petitioner mentioned the writ case on 23.8.2007 before the Civil Application and Motion Bench for early hearing and the Judges constituting the Bench permitted learned Counsel to request the Bench where the matter is pending, whereafter the matter was mentioned before this Court on 27.8.2007 and again on 10.9.2007 when this Court directed that the case be listed amongst the zero item matters as per its seriatum and year of filing accordingly the case was listed on 11.9.2007 but was taken up on 3.10.2007 when at the request of counsel for Respondent No. 4 the matter was adjourned to 05.10.2007 when the matter was heard for some time and then again adjourned to 06.10.2007 when the case was finally heard, as by then parties had exchanged their pleadings as also placed on record the notings from the relevant file.

(3.) BY filing the Interlocutory Application, aforesaid order bearing Memo No. 593 dated 18/21.