PANKAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) DESPITE order dated 14.2.2003 no supplementary counter affidavit has been filed on behalf of the State.

(3.) IT is submitted by learned counsel for the petitioner that the petitioner was admitted in ITI Institute, Nawada for the Sessions 1998. -2000 and after completing the studies he submitted his forms and fees etc. and he was allowed to appear in the examination held in the month of July, 2000 but his result has been withheld for the reasons best known to the authorities. Learned counsel further submits that the petitioner in this regard has fifed several representations before the Director, Labour Employment and Training Department, Bihar, Patna but his grievances have not been redressed. Earlier a counter affidavit was filed on behalf of the State stating therein that the petitioner was not eligible for admission in the institute but some how or the other he was admitted against supernumerary post. However, the fact that the petitioner was allowed to continue in the institute is not being denied nor it is said that he had not appeared in the examination held in July, 2000.