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Bhola Prasad Rai vs The State Of Bihar & Ors on 1 August, 2017

Author: S. Kumar

Bench: S. Kumar

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Civil Writ Jurisdiction Case No.10917 of 2017
                     ======================================================
                     Bhola Prasad Rai
                                                                          .... .... Petitioner/s
                                                       Versus
                     The State of Bihar & Ors
                                                                         .... .... Respondent/s
                     ======================================================
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE S. KUMAR
                     ORAL ORDER

2       01-08-2017

Petitioner has filed this writ petition for a direction to the Respondents to extend the petitioner the benefit of pay protection after his services being regularized in the State of Bihar. He has also prayed for counting his past services for grant of ACP and MACP.

Learned State counsel is directed to file counter affidavit within a period of six weeks.

List this matter on 12.09.2017.

(S. Kumar, J) sudip/-

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