MAHAKANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the appellant and counsel for the Bihar State Beverage Corporation Limited.

(2.) The Bihar State Export Corporation is not represented since the company has gone in liquidation and Official Liquidator has already taken possession of the assets.

(3.) This is the foundational fact which has been taken note of even by the learned Single Judge in dismissing the Writ Application where a prayer for enhancement of age of superannuation was the issue.