- (1.) Leave granted.
(2.) This appeal arises from the judgment and order made on 20-11-1991 by the High court of Patna in CWJC No. 6073 of 1991.
(3.) The specific case set up by the first respondent is that he was working in the Irrigation Department as a permanent employee holding a lien in that post. Subsequently he was transferred along with others to the Bihar State Water Development Corporation, the appellant. It is an admitted position that the said Corporation has been wound up. Consequently, instead of termination of the services of the employees working in the Corporation, an attempt was made to have them accommodated in different Departments. The first respondent was sent to the Finance Department which he had challenged. His specific case is that he was still having a lien on the post he hold in the Irrigation Department. That was not controverted in the High Court by filing an affidavit. No contra evidence has been placed before us also.;