RAMESH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case has a chequered history, on different dates this case was heard at length and on 03.10.2018, the Court finally heard the matter and directed that the case be posted for orders.

(2.) After the order dated 03.10.2018, on one or the other pretext, the respondents including the University sought adjournment. The Court was made to understand that some kind of solution of the problem involved in the present writ application is under active consideration. The different orders passed after is indicative of the fact that except buying time by the respondents to workout the solution no effective decision was taken and as a default the private respondents despite serious infirmities in their selection and appointment continued to enjoy all benefits.

(3.) The Court under the aforesaid circumstance left with no option but to decide the writ application.