PREM NATH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar Ghosarvey, the learned Advocate for the Revisionist/petitioners and Md. Khurshid Alam, the learned Additional Advocate General No. 12.

(2.) The petitioners seek review of the judgment dtd. 20/8/2019 passed in L.P.A. No. 372 of 2018 by which, the order of the learned Single Judge in CWJC No. 10679 of 2012, rejecting the claim of the petitioners that they ought to have been empanelled in the later years, especially in 2001 and 2006, when in the empanelment of 1994, they were included, was endorsed and affirmed.

(3.) The petitioners had approached this Court against the order dtd. 17/8/2011 of the District Magistrate, Muzaffarpur, whereby he had declared that the panel of 1994 was cancelled; and had further sought directions from the Court that a fresh panel be prepared; they be included in that panel and be given appointment.