STATE OF BIHAR Vs. HARI NARAIN JHA

JUDGEMENT

(1.) THE delay in filing the appeal is condoned.

(2.) PERVERSITY of facts do not make good precedent.

(3.) THE contention on behalf of the State is that incumbent was 60 years in 1989. If the argument is even accepted then the employee was born in 1929. If he was employed in 1973 then he had been employed at the age of 44 years. It is not the case of the respondents that he had been employed wrongly. The State could not employ a person at the age of 44 years. Thus the grievance made on behalf of the petitioner as he brought on the -petition cannot be held to be incorrect.