KAMTA PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) These four writ applications have been heard together and are being disposed of by a common judgment.

(2.) In C.W.J.C. No. 1787 of 1969 the petitioner has prayed for quashing of Annexures 21 and 22 and fixing the seniority of the petitioner in accordance with law. Annexure 21 is the gradation list of permanent Assistant Engineers of Public Health Engineer Department. Annexure 22 is the communication rejecting the representation of the petitioner in relation to his seniority. During the pendency of the writ application a prayer has been made that the petitioner may be declared as senior and placed next to Respondent No. 6 (S. Narayan) in the rank of Executive Engineer as well as in the rank of Superintending Engineer. It is prayed that respondents 1 and 2 be directed to consider the case of the petitioner for promotion in the rank of Additional Chief Engineer treating him to be senior to Respondent No. 10 (R.R.B.P, Sinha).

(3.) C.W.J.C.1786/69 is an application by Kamta Prasad Sinha in which he has prayed for quashing of Annexure 4' to the writ petition which is the final inter-seniority list of Assistant Engineers (being the same as Annexure 21 to C.W.J.C. 1787/69). It is further prayed that the seniority of the petitioner be fixed in accordance with law.