PRADEEP KUMAR SHUKLA SON OF SHRI KRISHNA KUMAR SHUKLA Vs. STATE GOVERNMENT THROUGH THE CHIEF SECRETARY

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner had been compulsorily retired from service and relieved thereby has filed the instant writ petition for grant of the following substantive reliefs:-

(3.) It is averred that the petitioner was inducted in the judicial service in the erstwhile State of Bihar, where he served till the bifurcation of the erstwhile State of Bihar and was thereafter allotted Jharkhand cadre and worked up till the service of the impugned order dtd. 21/5/2014.