SUBRAT PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order dated 13.12.2001 passed by the learned single Judge, whereby the interim order dated 8.11.2001 has been vacated.

(3.) THE appellant, thereafter, filed the present writ application challenging the policy decision of the State Government dated 11th December, 1985, wherein it has been held that the child born from legally wedded upper caste Hindu father and Scheduled Caste mother will be only treated to be Scheduled Caste candidate. Learned single Judge on 8.11.2001 granted interim stay of the order, as contained in Annexure -3 to the writ application. Thereafter, by the impugned order the interim stay has been vacated.