JATA SHANKAR JHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Kaushalesh Choudhary, learned counsel appearing for the petitioner and Mr. Ajay Bihari Sinha, learned Government Advocate No.8 for the State.

(2.) In the nature of the order which this Court proposes to pass it would not require to enter into the merits of the case.

(3.) Suffice it to say that the petitioner is aggrieved by the order bearing Memo No.1839 dated 30.10.2006, whereby the petitioner has been reverted to the lower pay scale and his annual increments have been withheld with cumulative effect. In other words, the petitioner has been visited with the major punishment.