UMESHWAR DAYAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This letters patent appeal has been filed to challenge the order dated 4 March, 2003 in CWJC No. 1843 of 2003, Umeshwar Dayal Singh v. The State of Bihar and Ors. The order is reproduced :

(2.) The main thrust of the argument is not so much in the order as is in the anomalies being pointed out and the manner in which the State of Bihar resorts to making appointments, as compassionate appointments under the so-called rule of harness and leaves much to be explained as the decisions taken administratively are not in conformity with its policy which has been laid down.

(3.) The contention of learned Counsel for the appellant Mr. Rajendra Pd. Singh, Sr. Advocate, is that it leaves one person who may have litigated with a feeling that he has not received equal treatment.