RABINDRA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Suraj Narayan Yadav, learned advocate for the petitioner and Mr. Nadeem Seraj, learned G.P.-5.

(2.) The petitioner has challenged the order dated 09.06.2014 contained in Memo No. 3034 issued under the signature of Principal Secretary, Government of Bihar, Patna whereby the memorial/revision of the petitioner has been rejected as also the order dated 04.08.2011 passed in service appeal against the order dated 20.12.2010 passed by the Disciplinary Authority, reverting the petitioner to the lowest stage of his post, which too was dismissed.

(3.) The case of the petitioner has a long history.