STATE OF BIHAR Vs. PRABHA KUMARI

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 7.2.1997 whereby the writ application being CWJC No. 1452/96(R) filed by the respondents was disposed of with direction to the respondents in the writ petition to consider the cases of the writ petitioners by relaxing their ages for appointment against the vacancies which were existing or would come up in near future.

(2.) THIS appeal filed by the State of Bihar and others was initially dismissed on the ground of limitation. The appellant, State of Bihar, went td the Supreme Court in Civil Appeal No. 5599 of 1999 arising out of SLP (C) No. 3414 of 1998. The Supreme Court, after condoning the delay, remanded the matter to this court for deciding the appeal.

(3.) THE learned Single Judge, considering a judgment passed by the Division Bench of the Patna High Court, held that the cases of the petitioners are squarely covered by the said judgment. Accordingly, a direction was issued to the respondents to consider the cases of the writ petitioners.