ANIRUDH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel representing the State.

(2.) The petitioner in the present case prays for the following reliefs:-

(3.) Learned counsel for the petitioner submits that this petitioner was appointed as a General Manager of the District Industries oCentre (DIC) , Muzaffarpur on 01.01.1991. He was, however, removed from the said post on 14.08.1992. The order of removal was challenged in CWJC No. 10300/1992 and the said Writ Applicatin came to be disposed of vide judgment and order dated 21.08.2000. The operative part of the judgment and order dated 21.08.2000 reads as under:-