- (1.) SINCE the pleadings in this case are complete, with consent of the learned counsel for the parties, this application is taken up for disposal at the stage of admission itself.
(2.) HEARD the learned counsel for the parties. Petitioner in this application has prayed for quashing the office order dated 17.5.2003( annexure 3) issued by the respondents by which five increments of the petitioner has been withheld. Corresponding prayer has also been made for issuance of a direction to the respondents not to implement the impugned order dated 17.5.2003.
(3.) THE Challenge to the impugned order has been made on the following grounds : (i) that the respondent no.3 has no authority or jurisdiction to withhold the increments of the petitioner merely on the recommendation of the Special Committee, Bihar Legislative Assembly, without initiating a departmental proceeding and without making enquiry whatsoever; 2005(4) JCR 343( Jhr].;