MITHILESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE delay in filing of this appeal is condoned.

(3.) IT appears that the learned Single Judge of this Court dismissed the writ application merely on the ground that writ petitioner no.1 applied for appointment on compassionate ground beyond a period of five years provided for in accordance with the Government instructions. There is no finding of the Court as to under what circumstances the application or claim of the petitioners was barred.