STATE OF BIHAR Vs. MOHAMMAD HASNAIN

JUDGEMENT

(1.) ON the matter being called nop one has appeared on behalf of the State of Bihar.

(2.) UPON perusing the order which has been challenged, i.e., dated 21. January, 2000 on C.W.J.C. No. 4117 of 1999; Mohammad Hasnain and ano. V/s. The State of Bihar & Ors. [reported in 2000(1) PLJR 901] the court finds that this is, in effect, the third litigation by the petitioners or others like them to pursue their remedies for seeking reliefs in the matter relating to their service and promotion.

(3.) THIS Court does not see any reason to interfere with the order of the learned Judge on the writ petition.