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 'sorder dated 14 -7 -1999.

(3.) SINCE the Board did not give relief to the petitioner, he filed a writ application in the Court bearing C.W.J.C. 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 -1986 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.