ANUGRAH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THIS is a peculiar case in which the State of Bihar has failed to comply with the direction of this court rather by filing a counter affidavit, the Executive Engineer has tried to controvert the factual aspect, without any supporting document.

(3.) AS would be clear from the order of this court as quoted above, petitioner no. 1 in the aforesaid case i.e. the present petitioner did not file any representation as he construed and rightly so that his service was regularised and as such, the court finding it regularised, had issued direction only with regard to other 16 petitioners ot that case. Now by passing an order their services have been dispensed with vide Annexures -9 and 10 including that of present petitioner. Quashing of the same has been preferred.