SATYWAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Nikhil Kumar Agrawal, learned counsel for the petitioner and Sri Raghwendra Kumar, learned counsel representing the State.

(2.) In the nature of the order to be passed, the parties are in agreement that the writ application may be disposed of at this stage without inviting counter affidavit.

(3.) The petitioner is aggrieved by an order as contained in Memo No. 5232 dated 19.12.2016 (Annexure-17 to this writ application) issued under the signature of Labour Commissioner, Bihar by which he has cancelled the promotion granted to the petitioner on the post of Labour Enforcement Officer, vide Office Order No. 10 dated 13.10.2016 read with Memo No. 4386 dated 13.10.2016 and further reverted the petitioner to the post of Lower Division Clerk in the pay scale of Rs. 5200-20200/- with grade pay of Rs. 1900/-.