STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVERNMENT OF BIHAR, OLD SECRETARIAT, PATNA Vs. SATI KANT MISHRA S/B LATE SHRI KANT MISHRA

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for Respondent No. 1, who was writ petitioner and has been granted relief by the writ Court by the order under appeal dated 13.7.2006 passed in a writ petition bearing\CWJC No. 7087 of 2002.

(2.) A perusal of the order under appeal shows that no one appeared on behalf of the State of Bihar and other official respondents when the writ petition was taken up for consideration. The order further shows that in spite of permission granted by the Court on 4th of July, 2002, no counter affidavit had been filed by the State.

(3.) In those circumstance, the writ Court considered the facts pleaded in the writ petition and has allowed the prayer of the writ petitioner that he was also entitled for replacement scale of Rs. 16400-20,000/- as granted to the Directors in other departments of the State of Bihar.