STATE OF JHARKHAND Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an application for grant of leave to prefer an appeal on the ground that the State of Jharkhand was not made a party to the writ petition though the Respondent-writ Petitioner is an employee of Jharkhand State in presenti.

(2.) In view of aforesaid, leave is granted.

(3.) I.A. No. 1960 of 2010 stands disposed of.