AWADH KISHORE THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court wishes that this be the last of the writ petitions in relation to appointment of driver in the newly formed district of Lakhisarai. Having heard Mr. Umesh Prasad Singh, learned Senior Counsel for the petitioner and Mrs. Nivedita Nirvikar, learned G.P. 3 for the State and with their consent this application is being disposed of at this stage itself.

(2.) State has filed a counter affidavit and there are rejoinder on record.

(3.) Both sides have placed various facts, which indeed make things quite confusing. Unfortunately, it is a confusion deliberately being created at the district level when, in fact, there is no confusion.