SATTAN DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) This Review Application has been filed praying for review of the judgment dated 06.08.2018, whereby L.P.A. No. 1079 of 2018 has been dismissed affirming the order of the learned single Judge dated 10th July, 2018 in C.W.J.C. No. 9827 of 2016.

(3.) The dispute in short is about regularization of services as the applicant claimed continuance after having been appointed in the Work Charge Establishment of the Road Construction Department, Government of Bihar as a Vibratory Road Roller Driver.