RAM PRAVESH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the State.

(2.) I.A. No. 543 of 2012 has been filed questioning the order dated 18.1.2012 passed during pendency of the writ application that the petitioner stood superannuated with effect from 30.6.2010 reckoning his date of birth as 28.6.1950.

(3.) Considering that it is a development taken place during the pendency of the writ application, and a sequel to the original order preventing him from -working and stopping payment of salary, it is considered proper to allow the application so that the controversy be brought to finality.