MOHAMMAD ZIAUL HASAN Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN spite of the time being granted to the Respondent Board, no counter - affidavit has been filed.

(3.) THE present application has been filed for quashing the order dated 9.2.1994, as contained in Annexure 1, by which, the petitioner has been informed by the Board that he is not entitled to any terminal benefits for the services rendered by him under the Bihar State Electricity Board (in short 'the Board').