RAJENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties in connection with the interlocutory applications filed which are at flag 'A' and 'B'.

(2.) BY an order dated 14.10.1996 this writ petition was disposed of by directing the petitioner to file an appeal within a fortnight from the date of the order to the Governor. In the order dated 14.10.1996 there was also some other consequential directions as to how the said appeal was to be disposed of within a period of four months from the date of filing of the said appeal.

(3.) IT is not in dispute that within the aforesaid time of one fortnight the petitioner filed on appeal but the said appeal has not been disposed of within a period of four months from the date of filing of the same. As the appeal was not disposed of within a period of four months from the date of its filing, the petitioner joined his services in terms of the directions contained in the aforesaid order - dated 14.10.1996. In fact learned counsel for the petitioner submits that the petitioner joined his services on 28.2.1997. Both the modification petitions being Interlocutory Application Nos. 653 of 1997 and 654 of 1997 were filed on 6.2.1997 - which was prior to the period of four months mentioned in the order.