JAY SHANKAR SON OF SRI NAND KUMAR MAHTO RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Ms. Asha Kumari, learned counsel for the petitioner.

(2.) Counsel for the State has appeared and prays for time to seek instructions which is refused.

(3.) This writ petition was filed in Jan., 2015 and was heard on 16.8.2016 and thereafter on 23.8.2016 when time was granted to the State, yet no counter affidavit has been filed. A prayer is made again for adjournment but in the circumstances discussed, the prayer is rejected. The matter has been taken up for consideration with a view to its final disposal and in absence of any effective opposition.