HARENDRA TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners, for the State of Bihar and the Department of Mines.

(2.) The facts of the case being largely identical and the questions of law being common both applications are being disposed by this common order.

(3.) In both cases on 16.3.2010 a Bench of this Court by individual orders had directed separate counter affidavit to be filed on behalf of the State and the Mines Department in view of nature of the questions involved. Notwithstanding the same the State has chosen not to file any counter affidavit separately rather a composite counter affidavit has been filed on behalf of the State and the Department of Mines. No separate submissions have been made on behalf of the State.