AJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel appearing for the petitioner and learned Counsel appearing for the State.

(2.) This writ petition has been filed for quashing that part of the Government Notification bearing No. 5 M(3) 104/85-P, Pa. 4329 dated 1.5.1985 (Annexure-3) by which the services of the Block Animal Husbandry Officers have been placed under the Rural Re-Construction and Panchayati Raj Department and the Block Development Officer has been made local controlling authority of the Block Animal Husbandry Officers. It is further prayed that respondents authorities be restrained from utilising the services of the petitioner for any purpose other than those enumerated in the said notification dated 1.5.1985 specially when they do not form part of the regular duty to be performed by a Block Animal Husbandry Officer as envisaged in the said notification.

(3.) Learned Counsel for the petitioner submitted that the petitioner is a Veterinary Doctor having passed the Bachelor of Science and Animal Husbandry examination from Rajendra Agricultural University, Pusa in the year 1996 obtaining 1st Class, whereafter, he was appointed in the Bihar Veterinary Service Class II post in the year 1997 after completion of all the legal formalities. It is further submitted that at the time of filing of this writ petition the petitioner was working on the post of Block Animal Husbandry and Fisheries Officer, Government of Bihar, Patna and was working at Motihari in the District of West Champaran and was also doing post graduation from the Bihar Veterinary College, Patna which he subsequently completed in the year 2000.