SATYANARAYAN PRASAD SON OF LATE RAGHUNANDAN PRASAD Vs. STATE OF BIHAR THROUGH SECRETARY, URBAN DEVELOPMEN

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and Nagar Parishad, Bagaha.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner was appointed on 22.02.1978, on the post of clerk in the then Bagaha Notified Area Committee. In the meantime, he was suspended on 20.12.1985 by the District Magistrate and the suspension was revoked on 19.05.1986.