KUNDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner has filed this writ application for the following reliefs:-

(3.) Short fact of the case is that vide letter no. 3418 dtd. 6/1/2006, the petitioner was appointed on the post of Dentist in Referal Hospital, Manjhaul, District - Begusarai on contract basis pursuant to an agreement, which was made between the parties.