STATE OF BIHAR Vs. KAMESHWAR SINGH

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioners seek review of judgment dated 8th August, 1997 passed in C.W.J.C. No. 8193 of 1994 (Kameshwar Singh and Ors. vs. State of Bihar and Ors.).

(3.) THE judgment of this Court, however, was not appealed against by the State -respondents and in compliance of the direction, the State -respondents fixed the pay scale of the petitioner vide letter no. 785 dated 31.7.1992, which subsequently, was cancelled vide order dated 9.2.1994.