NIRMALA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioners and learned counsel for the respondents-State.

(2.) Since original petitioner, namely, Radharaman Jha died during the pendency of the writ proceedings, his legal heirs had been substituted in his place vide order dated 20.08.2010.

(3.) Original petitioner was given earlier communication dated 26.02.2004 whereby and whereunder he had been made to superannuate with effect from 29.02.2004. The same was done treating his date of birth as 14.02.1946.