SHYAM NARAYAN CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner is permitted to add the Bihar State Housing Board as party - respondent.

(2.) THIS Court by order dated 22.2.2001 directed the Jharkhand State Housing Board to file counter affidavit but no counter affidavit has been filed. However, there is no need for the Bihar State Housing Board to file counter affidavit in view of the order which is being passed today.

(3.) HAVING regard to the aforesaid fact. I direct the petitioner to file a fresh representation before the Managing Director, Bihar State Housing Board, Patna with a copy to the Managing Director, Jharkhand Housing Board, Ranchi. The Managing Director, Bihar State Housing Board. Patna shall either himself consider the representation of the petitioner and take a decision or shall remit the entire file to the Managing Director, Jharkhand State Housing Board, Ranchi to enable the latter to consider the representation and take a decision for regularisation of the services of the petitioner by passing a reasoned order. The Managing Director. Bihar State Housing Board shall comply with the order within 30 days from the date of receipt of representation and in the alternative, the Managing Director, Jharkhand State Housing Board shall comply with this order within 30 days from the date of receipt of records from the Bihar State Housing Board, Patna.