SURESH KUMAR RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has challenged order no. 22 dated 6th April, 1996 (Annexure -1); letter no. 1649 dated 15th March, 1997 (Annexure -2) and the order no. 10 dated 3rd January, 1996 (Annexure -14). By the impugned order dated 6th April, 1996, while the respondents rejected the claim of the petitioner relating to grant of time bound promotion, by letter dated 15th March, 1997 (Annexure -2) held that the absorption/appointment of the petitioner to the post of Correspondence Clerk, was illegal and ordered to revert him, after giving a show cause notice to the petitioner. By the other order dated 3rd January, 1996 (Annexure -14), certain persons have been granted time bound promotions to higher grades.

(2.) THE brief fact of the case are as follows.

(3.) UNDER the respondent State in its Irrigation Department (now known as Water Resources Department), there is a Work Charge Establishment, apart from the Regular Establishment.