RADHE SHYAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The sole contention of learned counsel for the petitioner is that the objection filed by the petitioner before publication of the gradation list has not been considered.

(3.) It appears from the materials on record that the Petitioner earlier had moved this Court along with Shiv Nandan Prasad and others for the same self grievance in CWJC No. 9322 of 1994. However, the writ application was permitted to be withdrawn vide order dated 2.5.1999 on the ground that the grievance of the petitioners was pre-mature.