AJAY KUMAR SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Dr. Sadanand Jha, learned Senior counsel for the petitioner and learned Government Advocate No. 10 for the State. Page 2099

(2.) THE petitioner has approached this Court for being granted similar benefits as were given to two other similar situated persons by order dated 14.3.2000 passed in C.W.J.C. No. 569 of 1999 and for a further direction to the respondents to put the petitioner back in service with all consequential benefits like other similarly situated persons.

(3.) IN the counter affidavit filed on behalf of the respondent No. 3 the stand taken is on the merit of the case and the same stand has been taken in the case of two petitioners of C.W.J.C. No. 569/99. There is nothing in the said counter affidavit which distinguishes the case of the petitioner from the petitioners of the earlier writ petition.