PRAMOD KUMAR SINGH, SON OF BHOLA SINGH, R/O VILLAG Vs. STATE OF BIHAR; DIRECTOR GENERAL OF POLICE, GOVT O

JUDGEMENT

(1.) After making submissions for some time learned counsel for the appellant argued that in the case of other similarly situated constables whose services were terminated on account of illegal appointment the State Government based certain orders passed on the Writ Petition filed by certain constable as per the litigation policy is reconsidering the matter and it is prayed that the appellant'claim for reinstatement be also considered as per the litigation policy of the State Government.

(2.) If that be so, the appellant is at liberty to approach the competent authority of the State Government for consideration of his case in accordance with the litigation policy or claim parity with other employees who have been granted benefits by the State Government and it is for the State Government to consider and take a decision into the matter within a period of 90 days of filing of the representation by the appellant.

(3.) With the aforesaid liberty to the appellant, the matter stands disposed of.