DILIP KUMAR DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) IN this application the petititoner has impugned the order dated 27.4.98 passed by respondent no.5 on the basis ot a letter of the respondent no.3 dated 16.4.98, subsequently communicated by respondent no.4.

(3.) BEING noticed, a counter affidavit has been filed by respondent no.5. Chief Medical Officer, Khagaria, in which the Government letter no. 13293 dated 5.10.91 of the Personnel and Administrative Reforms Department has been annexed as Annexure -A.