ASHOK KUMAR MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for respondent no. 5 is permitted to correct typographical error in" the surname of the father.

(2.) Heard learned counsel for the petitioner, the State and for respondent no.5-

(3.) The petitioner is aggrieved by the order dated 16.2.2010 passed by the respondents in pursuance of the directions of this Court in C.W.J.C. No. 6436 of 2009. In the writ application the petitioner had challenged the seniority list by which respondent no. 5 was placed above him. The Court held that the representation against the position in the gradation list had been disposed without reasons on 30.9.2008. Directions were given for passing a fresh order whereafter the impugned order has been passed, rejecting his claim again.