CHANDRA KET SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against the order, dated 21-4-1962, passed by the Superintending Engineer, Minor Irrigation Circle, Muzaffarpur (respondent No. 3) as contained in Annexure-12.to the writ petition and also the crder, dated 18-5-1983 passed by the Chief Engineer, Minor Irrigation (respondent No. 2) as contained in Annexure-17 to the writ petition.

(2.) By reason of the aforementioned orders, the petitioner has been removed from services.

(3.) The facts of the case lie in a verry narrow compass.