LAWS(PAT)-2000-12-23

PANKAJ KUMAR Vs. STATE OF BIHAR

Decided On December 08, 2000
PANKAJ KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER has claimed to be an adopted son of late Yugeshwar Roy who died in service on 28.7.1996. According to petitioner, his application for compassionate appointment filed in March 1997 has still not been disposed of.

(3.) THIS writ application is disposed of accordingly.