AWADHESH KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioner for the following reliefs:

(2.) No one appears for the petitioner, even on repeated calls.

(3.) Learned counsel for the respondents submits that prayer no.1(i) of the petitioner is to allow him to join the post of District Welfare Officer, Chatra with effect from 30/11/2015 and now 10 years has lapsed. Learned counsel further relies upon the counter affidavit and submits that the petitioner is not entitled for any relief.