BINOD KUMAR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has prayed for issuance of direction upon the respondents to regularly appoint him to the post of Class III or Treasure Guard, as earlier directed by this Court in C.W.J.C. No. 2959 of 1995.

(3.) IN view of this fact, this Court disposed of the contempt application with a liberty to the petitioner that in case he would not be satisfied with the order of appointment on the post of Chowkidar, he may approach the appropriate authority/court of law in this respect and consequently thereof, this writ application has been filed.