MUNNA MISTRY Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) MUNNA Mistry is one of the four sons of a deceased employee of the Board one Rameshwar Mistry, who was employed with the Board as a Carpenter. One aspect may be made clear that repeated writ petitions may not be made an exercise that ultimately some relief may be forthcoming. There is no reason for the court to differ with the order of the learned Judge on the petition (CWJC. No. 14014 of 2002).

(2.) THE court having heard submissions by learned counsel for the petitioner -appellant and having perused the record of the writ petition aforesaid as also the earlier writ petition (CWJC. No. 5595 of 2002), has no reason to differ with the order recorded on the writ petition nor can the court certify that the learned Judge has committed any error.

(3.) THE court does not find anything incorrect in the order on the last writ petition.