HARISH CHANDRA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS both the M.J.C. applications arise out of similar order dismissing the connected writ petitions on account of nonappearance of the counsel for the petitioners, as agreed, they have been heard for final disposal together.

(2.) IN first, M.J.C. (M.J.C. No. 111 of 2002) there are three petitioners and their writ petition, bearing C.W.J.C. No. 0516 of 1984, was dismissed, vide order dated 11.8.1995 (Annexure 1), as none had appeared on their behalf to press the same. The interim order passed by this Court on 6.4.1984, thus, stood vacated and this Court accordingly directed that let a copy of the said order be communicated to the Director -cum - Additional Secretary (Secondary Education), Bihar, Patna (respondent no. 1) for information. In second M.J.C. (M.J.C. No. 130 of 2002) there are two petitioners whose writ petition, bearing C.W.J.C. No. 336. of 1984, was also dismissed by similar order passed on 11.8.1995 (Annexure 2). Thus, they have fried the present M.J.C. applications for restoring the said writ petitions.

(3.) DESPITE service of notice on 15/ 17.1.2002, no counter affidavit has been filed on behalf of the opposite parties.