JAGDISH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, the State and the learned counsel appearing on behalf of the opposite party Nos. 1 and 2 as also the learned counsel appearing on behalf of the opposite party No. 3.

(2.) THE applicant questions the order of cognizance dated 19.6.1999 by the Chief Judicial Magistrate, Patna in Case No. 825 (M) of 1999.

(3.) LEARNED counsel for the petitioner states that in pursuance of the award the opposite party No. 3 would have been reinstated and paid his back wages and was getting his future wages in accordance with law. Insofar as the issue on regularization was concerned, in pursuance of an agreement by the Bank with its Employees Union it had prepared a list for regularization in which the name of the petitioner also figured and that he would be accordingly considered and regularized. This would be stand of the Bank also CWJC No. 4001 of 1999, preferred against the Award, disposed -off on 24.7.2003 at Annexure -3A.