TUNTUN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Short question for consideration in the present litigation is whether appellant is entitled to count service rendered in the Census Department on temporary basis during the period from 1984 to 1999 or not?

(2.) On 10/10/2022, the following order was passed:-

(3.) Thereafter on 28/11/2022, the following order was passed:-