NAGESHWAR PD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE orders in this case particularly 16 September, 2003 and 4 November, 2003 will form part of the proceedings and read with the order which is being passed today.

(2.) IN 1998 CWJC No. 2022 of 1998:

(3.) THE transport department was meant to have an administration of its own. That is works with borrowed staff is paying lip service to the Motor Vehicles Act, 1988. The State had the option either to absorb the Petitioners or like persons into the transport department or end their deputation. This much liberty was given to the State.