STATE OF BIHAR Vs. DHANANJAY SHARMA

JUDGEMENT

(1.) We have heard learned counsel for the appellants and learned counsel for the respondents.

(2.) The issue involved in this appeal with regard to the jurisdiction of the appellants to question the report of the Fitment Appellant Committee, has already been considered and decided by us in L.P.A. No. 94 of 2006 and L.P.A. No. 859 of 2007 disposed on 20.04.2010.

(3.) The present appeal stands disposed in similar terms.