SHAILENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks direction upon the respondents -authorities to absorb him in Government service and treat him as Government servant.

(3.) A counter affidavit has been filed on behalf of respondent no. 4 stating therein, inter alia, that at the time of taking over of the District Industries Centre, services of the employees working in the Centre were not taken over and other employees, who have been absorbed in regular service, had earlier moved this Court and as per direction of this Court, necessary orders were issued. The statement made in paragraph 5 of the counter affidavit that services of the petitioner and others were not taken over at the time of taking over of the District Industries Centre appears to be wholly misconceived at the face of the orders as contained in Annexures 6 and 7.