SIYAWAR SARAN ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks directions upon the respondents to regularise his services on the post of Daftari in the office of the Superintendent of Excise, West Champaran, Bettiah.

(3.) A counter affidavit has been filed on behalf of the respondents wherein the claim of the petitioner has not been denied in so many words, rather it is stated that on account of pendency of this writ application the case of the petitioner is not being considered by the competent authority.