SHAILENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This intra-court appeal arises from a judgment and order dated 11.08.2015 of a learned Single Judge passed in CWJC No.10090 of 2008 whereby the writ petition was dismissed.

(3.) Pleadings on record briefly noted reflects that the Government of Bihar which had constituted District Industries Centres in different districts of the State, took a decision to constitute such centres also in the district of Gaya and Muzaffarpur which were being run by Non-Governmental Organization. A decision however was also taken, that no governmental facility would be given to the employees working in these Non-Governmental Organizations.