RAJESHWAR PRASAD Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard the parties.

(2.) In the present case the petitioner has prayed for the following relief:

(3.) The petitioner was appointed on the post of Light Man in the year 1989 vide Annexure 1. The Special Officer, Chapra vide letter number 746 dated 04.10.2001 superseding the earlier letter directed the petitioner to give his joining in head office and directed to perform the duty of Routine Clerk.