DHARAM DEO NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The appellant calls in question the correctness or otherwise of the judgment and order passed in L.P.A. No. 257 of 2003 dated 3/10.8.2004 and the order passed in Civil Review No. 100 of 2004 dated 4/6.12.2005.

(3.) The appellant aggrieved by the rejection of the claim by the learned Single Judge in counting the service rendered by him earlier in the co-operative institution, had filed Letter Patent Appeal before the High Court of Jharkhand at Ranchi in L.P.A. No. 257 of 2003. By the impugned order dated 3/10.8.2004, the court has rejected the appeal. After such rejection, the appellant had filed Review Petition No. 100 of 2004. Alongwith the Petition, the appellant had produced circular instruction issued by the Government of India, Ministry of Human Resources Development, Department of Education, New Delhi and other documents, which according to him, would support his claim made before the authorities and also before the court.