K BHAGWAN GOND Vs. STATE

JUDGEMENT

(1.) HEARD Mr. Neel Kamal, counsel appearing in support of this writ petition and Mr. P. K. Shahi, S.C. C.G. representing the Union of India. Also present is Mr. R. P. Bhagat, Govt. Pleader No. IV for the State.

(2.) IN an earlier decision on similar facts in Akhilesh Kumar vs. State of Bihar, 2001 (4) PLJR 402, this court had the occasion to make the following observations :

(3.) THE circumstances under which the earlier certificates were issued are duly explained in the counter affidavit filed on behalf of respondent no.8 and according to the statements made in that counter affidavit, the earlier certificates relied upon by the petitioner stand automatically cancelled in view of the later circular issued by the State Government on that issue.