ASHRAF KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned Advocates agree that the matter be heard and decided today.

(2.) This Letters Patent Appeal is preferred against the order dated 12.8.2010 passed by the learned Single Judge in C.W.J.C. No. 13072 of 2010.

(3.) The Appellant Petitioner M/s Al-Helal Educational Trust, Muzaffarpur (hereinafter referred to as 'the Trust') was awarded yearly house keeping contract in the Government Hospitals in the district of East Champaran in the year 2005. The said house keeping contract was renewed year after year until the year 2010.