- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court of Judicature at Patna in Civil Writ Petition No.10478 of 2005 dated 3.3.2010. By the impugned judgment and order, the High Court has rejected the Writ Petition filed by the appellant herein.
(3.) The facts in nutshell are: The appellant was appointed on 16.02.1976 as Basic Health Worker ('BHW' for short) by respondent no.4 and was posted at Primary Health Centre, Mahua, District Vaishali, Bihar.;