JAI RAM YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant was stated to have been appointed on ad hoc basis in the year 2002 and his services were displaced in the year 2004.

(2.) Feeling aggrieved and dissatisfied with the order of displacing him from service he had invoked remedy before this Court in filing CWJC No. 14627 of 2004 and it was decided on 11/9/2006 with the following observation, Para 4 reads as under:-

(3.) L.P.A No. 860 of 2002 was decided on 1/5/2009 but it was not decided on merit.