AMIT KUMAR Vs. BIHAR EDUCATION PROJECT COUNCIL

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:

(3.) The petitioner was stated to have been appointed to the post of Store-keeper on contract basis in the year 2011 and continued to hold the post of Store-keeper till 26/7/2018. Bihar Madhyamik Shiksha Parishad was the employer of the petitioner and it was dissolved, in the result petitioner's services was absorbed by the State of Bihar on 26/7/2018.