RAMESHWAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE persistent efforts made by the petitioner for the redressal of his fancied grievance(s) is now becoming trying for this Court. The dispute relates to seniority and it dates back to the year 1978 when the petitioner went from a Government Department to the Patna Industrial Area Development Authority (The P.I.A.D.A. for short) in an officiating position. It is the petitioner 's notion that opp. party no.5 who was an employee of the P.I.A.D.A. was given promotion ahead of him disregarding his correct seniority position. In order to get what he considers to be his right, the petitioner has filed so many petitions in this court that it would be difficult to keep a count. In the synopsis of the case given at the beginning of this review petition, reference is made to four writ petitions, one contempt petition, one civil review and one letters patent appeal. Thus, the petitioner on his own showing has moved this court seven times, not counting the review petition in hand.

(2.) WE find that after superannuation from his service, the petitioner has come to join the bar of this court and this perhaps comes in handy to him in filing repeated petitions in this court relating to the same grievance. We are, however, far from amused and we unequivocally deprecate this practice.

(3.) THE petitioner then filed Civil Review No. 177/1995 making the plea that the learned single Judge committed a mistake in taking 19.8.1982 as the date of his absorption in the service of the P.I.A.D.A. and in fact he was absorbed in the service of the P.I.A.D.A. with effect from 29.10.1980. That civil review petition was dismissed by order, dated 10.1.1996 wherein the learned Judge noted that there will be no material change even by taking 29.10.1980 as the date of the petitioner 's absorption in the P.I.A.D.A. The relevant portion from the order passed in that review petition is as follows :