M.Y.EQBAL,J. - (1.) HEARD Mr. A.K, Sinha, learned senior counsel for the petitioner and Mr. S.B. Gadodia, learned counsel for the respondents.
(2.) IN this writ application the petitioner has prayed for quashing the notification contained in memo No. 60 dated 21.12.2000 issued by the State Government whereby the service of the petitioner has been taken back from Mineral Area Development Authority and has been handed over to parent department with immediate effect. A copy of the said notification has been annexed as Annexure 5 to the writ application. It appears that respondent No. 4, the Managing Director, Mineral Area Development Authority made a requisition to the Urban Development Department for posting an Engineer as 'Techni -cal Member' in the said Mineral Area Development Authority and on the basis of the said requisition and recommendation of the State Government the services of the petitioner was handed over to Urban Development Department for his posting as Superintending Engineer/ technical member in the said authority. Consequently the Additional Secretary Urban Development Department, Government of Bihar, issued another notification dated 29.4.1999 by which the petitioner has been posted as Incharge Superintending Engineer in the said MineralArea Development Authority, Dhanbad (hereinafter referred to as MADA). The petitioner accordingly took charge of the Technical Member/Superintending Engineer and continued to work as such.
(3.) THE grievance of the petitioner is that without initiating any proceeding and without any rhyme and reason the said State with mala fide intention, issued the impugned notification dated 21.12 -2000 and decided to send back the petitioner to his parent department.;