JITENDRA PRASAD SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER has filed this writ application for a writ of Mandamus to command the respondents to reinstate him in service on the ground of his acquittal in a criminal case by an appellate court 's order dated 14.7.1999.

(3.) SINCE the Board did not give relief to the petitioner he filed a writ application in this court bearing CWJC no. 6686/2000. The records of that case disclose that in the said writ application also the petitioner had made a prayer to direct the respondents to recall the order dated 6.5.86 and allow the petitioner to join his service on the ground that he was acquitted in the criminal case. He had also prayed for quashing of the order dated 6.5.1986. The said writ application was disposed of on 25.7.2000 vide order contained in Annexure -7 which runs as follows : "After some argument, as prayed, learned counsel for the petitioner is permitted to withdraw this writ petition with a liberty, however, to the petitioner to pursue the matter before the authority concerned". Thereafter, the petitioner filed a representation dated 21.8.2000 before the Chairman of the Board. The Board decided to ignore the said representation and thereafter the petitioner filed the instant writ application.