CHHAYA MUKHERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned counsel for the State.

(2.) ON going through the relevant facts, particularly Annexures - 9 and 10 to the Writ Petition, we find that although initially the writ petitioner had gone on deputation from service under the State of Bihar to a post in the Bihar State Export Corporation Limited for a period of three years but before the expiry of the said period of three years he obtained appointment on substantive basis to a permanent post in the said Corporation. This fact is evident from office order of the Corporation dated 7.7.1989 (Annexure -10 to the Writ Petition). On getting knowledge of such substantive appointment of the petitioner on a post in the Corporation, his lien was also deemed to have terminated with effect from 9.5.1978 as is mentioned in the order of the State Government dated 19.09.1988 (Annexure -9 to the Writ Petition).

(3.) THE appeal is found to be without merit. It is dismissed accordingly.