RAM LAKHAN PASWAN Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) BHARTI Prays to delete relief no. 8. Let him do so in course of the day.

(2.) PRAYER of the petitioner in this writ application is to grant him the benefits of the post of Deputy Law Adviser on which post he has worked since 3.4.1991 till the date of retirement on 31.1.2000.

(3.) HAVING heard Shri Bharti for the petitioner, Mr. Piyush for respondent nos. 1 to 8 and taking into consideration the facts and circumstances of the case I deem it expedient that the representation filed by the petitioner, if already not disposed of be disposed of within a period of four months from the date of receipt/production of a copy of this order. I direct accordingly.