(1.) BOTH these appeals were heard together, therefore, with the consent of the parties, they are being disposed of by a common order. L.P.A. 1066 of 2000 has been preferred against the order dated 5.7.2000 in C.W.J.C. No. 3239 of 1999 whereas L.P.A. 1100 of 2000 is against the order dated 17.7.2000 in C.W.J.C. No. 3511 of 1999. C.W.J.C. No. 3239 of 1999 was disposed of by a reasoned order. As points and facts involved in C.W.J.C. No. 3511 of 1999 were similar, therefore, this case was also dismissed on the same terms.
(2.) AS would appear from the facts on record in these cases, on previous occasion also there were several litigations. In the present cases, appellants have prayed for the following reliefs ''
(3.) A round of litigations had also travelled to the Apex Court and in contempt petition No. 175 of 1993. on 2.9.1994 it was directed if there is grievance with regard to non -inclusion of any of the 4/1/2013 Page 7 Bihar State Industrial Development Corporation Limited Versus Dharmaraj Pandey names, the Director, Primary Education will look into it and rectify the mistake if any, within four weeks from the date of receipt of the representation which was directed to be made within four weeks from the date of the order but the representations made thereafter were not to be entertained.