AJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Raju Giri, learned counsel appearing for the petitioner and Mr. Shashi Shekhar Tiwari, AC to AAG-15, for the State.

(2.) With the consent of the parties the writ petition has been heard with a view to final disposal at the stage of admission itself.

(3.) The petitioner prays for issuance of a writ in the nature of certiorari for quashing the notification bearing Memo No. 8176 dated 27.8.2014 of the State Government in its Road Construction Department, whereby the petitioner has been reverted permanently to basic scale. A copy of the notification is impugned at Annexure 35 to the writ petition. The petitioner filed an application for review and which also has been rejected vide notification dated 24.11.2014 impugned at Annexure 37.