STATE OF BIHAR Vs. TRIVENI MAHTO

JUDGEMENT

(1.) THE appeal is directed against the order dated 4.9.2001, Reported in 2005(4) PLJR 505 passed by the learned Single Judge whereby the writ application filed by the writ petitioner -respondent has been allowed and the order passed by the appellants cancelling his appointment as Work Charge employee under the Work Charge Establishment has been allowed. The learned Single Judge has allowed the writ application relying upon the judgment of the learned Single Judge of this Court in C.W.J.C. No. 6212 of 1999 (Lagan Thakur vs. State of Bihar & Ors.). The said judgment was upheld in L.P.A. and S.L.P. against the said order has also been dismissed by the Supreme Court on 10.9.2004.

(2.) IN view of the aforesaid fact we are of the view that no case for interference with the order of the learned Single Judge is made out. Accordingly the appeal is dismissed.