CHANDRAKET NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Counsel for the State. High Court Of Judicature At Patna Versus Ram Kripal Prasad

(2.) THE petitioner is aggrieved by order dated 22.10.2007 at Annexure -6 by which he has been reverted to the post of Computer from the post of Clerk on the premise that his promotion from Technical Post to a Non - Technical post of Clerk was contrary to law as held by this Court in its judgment reported in 2008 2 PLJR 371. as affirmed by the Supreme Court.

(3.) A counter affidavit has been filed on behalf of the respondents which seeks to support the order of reversion in view of judgment of this Court as noticed above. Learned Counsel for the State further relies upon an order of this Court in CWJC 15314 of 2007 holding the post of Computer to be a technical post with reference to a Government letter dated 4.1.1993.