AJIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE facts of this case are of a grave nature. The petitioner is an employee of the Bihar State Road Transport Corporation and he is in urgent need of medical treatment. But the position in the Corporation is such that there is no one there even to carry out any directions that might be given by this court.

(2.) ADMINISTRATOR shortly after joining the Corporation went on leave in connection with the medical treatment of his wife. It is reported that he is away from the office from 14.3.2002. His wife is apparently undergoing treatment at the Tata Memorial Hospital, Mumbai and the Administrator is not in a position to resume his duties in the Corporation. He has sent application for extension of his leave to the Secretary, Department of Personnel & Administrative Reforms, Government of Bihar.

(3.) IN these circumstances on 11.4.2002 when this case was last taken up, the State counsel (J.C. to S.C. VI) was asked to have a conference with the Transport Commissioner and to inform the court what steps the Government proposed to take in this regard.