SANTOS KUMAR PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) On behalf of State, it is stated that the Government has issued orders in the Department of Art, Culture and Youth absorbing the petitioners in the service of Bihar Research Society. Petitioners do not dispute this.

(2.) In my view, there being substantial compliance of order of this Court, no further proceedings can be carried out.

(3.) Learned counsel for the petitioners submits that the take over statute talks of adjustment and, therefore, it contemplates continuity of past service which has not been done.