AJEET KUMAR SON OF SRI SAKALDEEP SINGH, RESIDENT OF MOHALLA Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, MAIN SECRETARIAT, PATNA

JUDGEMENT

(1.) I.A. No. 8226 of 2014 is allowed in view of the subsequent development and decision, contained in Anneuxre-15 to the I.A. by virtue of which, service of the petitioner has been repatriated to what is known as Bihar State Textile Corporation Ltd., a defunct and dead organisation for many a decades.

(2.) The facts of the case are such that if the Court does not intervene decisively in favour of a citizen, there would be no option left for the petitioner and his family but to depart from this world in whatever manner they may choose to do. The so-called socialist welfare State which it vouches under the Constitution has no concern and feelings for the citizen or else a mindless and draconian decision, contained in Annexure-15, would not have been passed.

(3.) Years ago petitioner was appointed on the post of typist in the Textile Corporation. Like many other such Boards and Corporations, even this Corporation went into red and has been defunct for all practical purposes. Since large number of employees of such Boards and Corporations were on the verge of starvation, these corporations did not have any resources available for payment of their salary, the State Government therefore decided to depute all such employees, who were initially found to be surplus, to one department or organization. This was a policy and a conscious decision taken and implemented.