NAND KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The learned counsel for the parties are in agreement that the present case can be disposed of in similar terms as has been done in the case of Ramesh Chandra Jha vide judgment dated 31.01.2018 passed by this Court in CWJC no. 3852 of 2011. It would be relevant to reproduce hereinbelow the operative portion of the aforesaid judgment dated 31.01.2018 :-

(2.) In view of the aforesaid, the respondents are directed to consider the case of the petitioner in terms of the case of the similarly situated person and pass an appropriate order within a period of eight weeks from today.

(3.) The writ petition is allowed in terms of the law laid down by this Court in CWJC no. 6953 of 2011 and other Analogous cases which has been disposed of by judgment dated 14.02.2012 as also judgment dated 28.01.2016 passed in L.P.A. no. 852 of 2012.