MAHENDRA PRASAD GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The delay in filing the appeal is condoned.

(2.) Litigation before a superior Court of record must not be taken to a ridiculous proposition to the effect that one keeps on filing a petition until a favourble order is received.

(3.) In the present case, the issue is basically terminal. The petitioners initially filed a case before the State Service Administrative Tribunal. This was registered as Bihar Service Case No. 384 of 1987. The case did not proceed because the Tribunal never functioned. Then the petitioners filed CWJC No. 8002 of 1990. Thereafter CWJC No. 11377 of 1997. Again a third writ petition being CWJC No. 12332 of 2002.