DAYA NAND JHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Durga Nand Jha, learned counsel for the petitioner and Mr. Sunil Kumar Mandal, learned SC-3 for the State.

(2.) The case in hand is another example of litigation generated by the State and its authorities.

(3.) The petitioner is aggrieved by the order bearing Memo No. 300 dated 26.3.2014 of the Superintending Engineer, Road Construction Department, Road Circle, Darbhanga, impugned at Annexure 2, whereby the time bound promotion granted to the petitioner almost a quarter of century ago on 22.9.1990 is sought to be cancelled on grounds that he did not pass the Accounts Examination.