LAWS(PAT)-2004-8-96

DAYA NAND SINGH Vs. STATE OF BIHAR

Decided On August 31, 2004
Daya Nand Singh Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application is directed against the order, as contained in annexure 5, whereby and whereunder the petitioners have been terminated.

(3.) LEARNED counsel for the petitioners, however, is not in a position to show that the petitioners were appointed on substantive basis, rather it is stated that under a particular scheme they were engaged. Learned counsel further submitted that allowances admissible to them have not been paid.