SRI VISHWANATH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) (Oral) - From the order-sheet, it appears that on 31.01.2014, when the matter was called for hearing, there was no representation on the behalf of the petitioner. The matter was adjourned. On 14.02.2014, when the matter was taken up again, the petitioner remained unrepresented. This Court had no option than to dismiss the writ application for default.

(2.) The writ application was subsequently restored to its original file by an order dated 25.09.2014 passed in M.J.C. No. 3680 of 2014. Today, again, there is no representation on behalf of the petitioner on call. This Court in such circumstance, is compelled to consider the merits of this case on the basis of the pleadings available on record.

(3.) This application has been filed seeking quashing of the order dated 28.09.1994 issued vide Special Branch Order No. 2310/1994 whereby punishment of compulsory retirement has been imposed upon the petitioner with effect from 01.10.1994.