STATE OF BIHAR Vs. KRIPA SHANKAR SINGH

JUDGEMENT

(1.) The present appeal has been filed by the State against the order of learned Single Judge dtd. 24/4/2018 passed in C.W.J.C. No. 8913 of 2008. The respondent - Kripa Shankar Singh in his writ application has prayed for the following relief/reliefs:

(2.) The learned Single Judge allowed the writ application on 24/4/2018. Hence the present L.P.A.

(3.) Learned counsel for the appellant - State submitted that for having not discharged his duties in the post of Assistant Engineer by the respondent, he is not entitled to regulate the period from 20/10/1982 to 29/12/1986. The learned Single Judge has not appreciated the conduct of the respondent.