SATYADEO MEHTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS writ application has been filed for giving direction to District Magistrate, Madhepura, respondent no. 3 to accept joining of the petitioner with effect from 1.3.1996.

(3.) THIS writ application was filed on 3.9.1996 and therefore on 15.12.1996 a notice has been issued directing the petitioner to show cuase as to why he be not dismissed from service for remaining absent from duty for a period of more than 12 years.