MITHALESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and learned Counsel for the State.

(2.) THE claim in the writ application is for compassionate appointment of petitioner No. 1.

(3.) THE matter travelled in L.P.A. No. 763 of 2005, which was remanded by order dated 28.11.2006 that there was no finding of the Court as to under what circumstances the application of the claim of the petitioners was barred.