ANIL PRAKASH SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In compliance of my order dated 23.11.2009, Director, Agriculture, who is officiating as Agriculture Production Commissioner, Secretary, Personnel Department, Secretary, Building Construction Department and Special Secretary, Agriculture are present.

(2.) A counter affidavit has been filed on behalf of the Respondents duly affirmed by Sri Ratan Kumar Bhagat, Deputy Director, Agriculture (Extension), Bihar, Patna annexing the order dated 23.11.2009 as also instruction contained in Memo No.6014 dated 23.11.2009, whereunder it has been directed that the joining of the petitioner as Executive Engineer shall be presently accepted in the Marketing Board (Dissolved) and theeafter a Three Men Committee headed by Finance Secretary shall consider the adjustment of the petitioner and the other two Executive Engineers of the Marketing Board in the State Government with effect from the date of earlier notification, which has already been quashed under orders dated 30.4.2009, passed in L.P.A. No. 219 of 2009, Annexure-7. The arrears of salary of the petitioner for the period during which he could not join the post of Executive Engineer in the Govt. department shall also be paid either by the dissolved Marketing Board or by the Department of the State Government where he is ultimately accommodated pursuant to the recommendation of the Three Men Committee. The Three Men Committee should conclude the proceeding and make necessary recommendation at an early date in any case within a reasonable time whereafter the State Government should also accept the recommendation of the Committee at an early date in any case within a reasonable time.

(3.) In the light of the statement aforesaid of Sri B. Rajender, this writ application is disposed of.