BRAJESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit, supplementary counter affidavit and reply to the counter affidavit.

(2.) SUBSTANTIALLY , by this writ application, the petitioner seeks direction upon the respondents to act upon the order, as contained in Annexure 3, issued vide memo no. 7874 -75 dated 28.10.1988.

(3.) FROM the order, as contained in Annexure 3, it appears that the petitioner was appointed by respondent no. 5, the School Inspectress -cum -Directress of Education, Government of Bihar, Patna on account of death of one Dwarika Prasad, who was working on the post of orderly peon under respondent no. 6.