VIVEK VIKAS Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition was filed by one Sheo Prasad (now deceased) on 19.10.2006 for the following reliefs:

(2.) Against order dated 10.2.2006 passed by the Board, the original petitioner had filed an appeal on 18.5.2006 and the said appeal was rejected on 15.1.2007 by the Chairman of the Board much after filing of this writ petition on 19.10.2006. Hence the original petitioner filed I.A. No. 5682 of 2008 for adding a further relief to the writ petition, which is as follows:

(3.) During the pendency of this writ petition the original petitioner died on 29.3.2008 and his heirs and legal representatives filed I.A. No. 5681 of 2008 for being substituted in his place. Considering the financial implication in the instant case, the said interlocutory application was allowed by a Bench of this Court on 31.3.2009 substituting the heirs of the original petitioner, namely his two sons, a widow and a daughter as substituted petitioners.