VIKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner had initially filed this writ application for two reliefs, namely, (i) to direct the Building Construction Department to accept his joining pursuant to an order passed by this Court, as contained in Annexure-14 and (ii) to direct the respondents to pay his salary of the period 1.7.2009 till date.

(2.) It appears that after filing of the writ application, the joining of the petitioner has been accepted by the Building Construction Department with effect from 14.09.2010. Therefore, his first prayer becomes infructuous. The prayer of the petitioner is now confined to payment of his salary of the period 1.7.2009 to 13.09.2010 during which period his joining was not accepted by the Department.

(3.) From the order passed by this Court earlier in the writ application of the petitioner, as contained in Annexure-14, it appears that petitioner was aggrieved by non- implementation of an order dated 28.07.2009. Therefore, he had filed writ application. The order of this Court shows that it was accepted on behalf of State that if there was an order the same had to be implemented. Hence, the writ application was disposed of with a direction to the respondents to ensure implementation of the same forthwith. Inspite of the said orders of this Court, the Building Construction Department delayed acceptance of joining of the petitioner which necessitated filing of the present writ application.