UNION OF INDIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mrs. Kanak Verma, learned counsel appearing on behalf of the petitioner, Mr. Kaushalesh Choudhary, learned counsel for the respondent no.4 and Mr. Raghwendra Kumar, learned counsel for the State.

(2.) By invoking the extraordinary writ jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner seeks following reliefs:-

(3.) The short facts which led to the filing of the present writ application is that the respondent no.4 was engaged/appointed on daily wages as Sweeper in the month of 1999 in the office of Head Post Office, Muzaffarpur.