SANJEEV KUMAR DWIVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) AS directed by this Court the State has filed a supplementary counter affidavit with regard to the status of the departmental enquiry as against the erring officers.

(3.) TO my mind this judgment has no application to the facts of the present case. The said case dealt with illegal appointments where, the. authority to make appointment itself was not founded legal and illegality created no right. There is no such fact in the present case.