MOTI CHANDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE writ petitioner is seeking direction against the respondents to give him due seniority as per the circular of the State Government, as contained in annexure 3, at par with respondent nos. 4 and 5.

(3.) IT is submitted by learned counsel for the State that the appeal filed by the petitioner pertaining to his seniority has already been dismissed, and, therefore, no useful purpose will be served by considering his representation, if any.