STATE OF BIHAR Vs. MAHENDRA BAITHA

JUDGEMENT

(1.) The State of Bihar is aggrieved by the order and judgement, dated 25.04.2016, passed by the Learned Single Judge in C.W.J.C. No. 13975 of 2011.

(2.) Writ Application of the private-respondent, who was the petitioner, was allowed by the Learned Single Judge with a direction upon the State authorities to grant benefit of A.C.P., despite the accepted position that the private-respondent had never passed the departmental examination.

(3.) The decision of the Learned Single Judge was based on an observation made in the case of Avinash Chandra Singh v. the State of Bihar & ors., (2012) 1 PLJR 66 Portions of the said observation has been quoted in the order, which formed basis for allowing the writ application.