KAILASH PANJIYAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:-

(3.) For the aforesaid relief, petitioner has not questioned the validity of selection and appointment of 7th Respondent- Raj Narayan Singh, who is stated to be junior to the petitioner in the feeder cadre- Dalpati. The petitioner has not questioned the order of appointment of 7th Respondent to the post of Panchayat Sewak dtd. 04/10/1994 and further he has not questioned the validity of the ranking assigned to Raj Narayan Singh (Respondent No. 7) in the seniority list of Panchayat Sewak. In the absence of challenge to the appointment of Raj Narayan Singh read with the seniority assigned to him in a particular seniority list the aforesaid relief sought by the petitioner is not maintainable. That apart, it is to be noted that cause of action accrued to the petitioner on 04/10/1994 as and when Raj Narayan Singh was appointed. Further he had cause of action on 11/10/2001, the date on which he was appointed to the post of Panchayat Sewak whereas the present petition is filed in the year 2011.