SAGIR AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN this writ application the petitioner has challenged the order dated 28.1.2002, as contained in Annexure -1 to the writ application.

(3.) THE petitioner further contends that his date of retirement ought to have been 31.3.2002 as per his own declaration and therefore, he should not have been deprived of working on the post of Dafadar in Turkaulia Police Station on the strength of the impugned order.