FARHAT NEYAZ AKHTAR HASNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE court need not notice anything more except to place the decision of the Supreme Court on record.

(2.) AGREEING wholly with the order of the learned judge dated 13 February 2002 on CWJC No. 574 of 2002, the court finds no error in the order. The petitioner -appellant should be thankful that he got a job in an exceptional circumstance on the death of his father on compassionate ground. This is the third writ petition of the petitioner -appellant seeking equality with persons who are otherwise qualified and did not come through the back door.

(3.) DISMISSED .