KRISHNA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The delay in filing the appeal is condoned.

(2.) The contention in the present Letters Patent Appeal, as submitted by learned counsel for the petitioner- appellant, is not so much on the order on the writ petition that he will be evicted from the premises, that is, a Government accommodation. It is contended that as a government servant the petitioner - appellant can hardly resist the occupation of the Government's quarter which may have been allotted to him and subsequently cancelled because his job was recalled and now the appellant has been transferred from Patna to Munger.

(3.) Learned counsel points out that the writ petition itself was on an entirely different aspect that having been appointed in 1989 to a department of the Government and the appointment was given as a compassionate appointment, 11 years later this job could not be taken back on the ground that the very appointment was temporary having been made to a work charge establishment.