JAIPAL MAHLI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS appeal has been filed against the judgment dated 5.01.2009 which reads as under:

(2.) The counsel for the respondents in their counter affidavit has specifically stated that no appointment has been made thereafter except for compassionate appointment and as and when fresh appointment will be made the case of the petitioners will be considered in accordance with law.