KAMAL NATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) NO one appears on behalf of the petitioner. A counter affidavit has been filed to the writ petition.

(2.) A copy thereof was served upon the learned counsel for the petitioner on 28th July, 2006. Despite such service, no rejoinder has been filed.

(3.) IN the writ petition the petitioner has contended that the petitioner was appointed as a Cashier in the P.G. Central Office of the Respondent -University on 13.3.1962 and worked till 3.3.1965 when he fell seriously ill and. accordingly, went on leave for medical treatment. In paragraph 6 of the petition, petitioner has stated that he was re -appointed on 2.1.1981 as an Accountant in the P. G. Central Office of the Respondent -University and joined the said post on 2.1.1981. Those statements make it abundantly clear that the initial appointment of the petitioner came to an end paving the way for reappointment of the petitioner.