SATYENDRA SHARMA Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) THIS writ application has been filed by the petitioner, Satyendra Sharma, seeking following relief: -

(2.) BY the judgement and order dated 16. 10.2009 passed in CWJC Nos. 454 of 1992 (Ashok Kumar Vs. the State of Bihar and Ors) and 6539 of 1991 (Krishna Prasad and Ors. Vs. the State of Bihar and Ors) reported in 2010 (1) PLJR 734, which is the basis for seeking relief in the present writ application, a Division Bench of this court, dealing with the issue of policy of reservation as applicable to advertisement No. 5/1988 issued by the erstwhile Bihar Sub -ordinate Service Selection Board, for appointment to the Bihar Sub -ordinate Education Service (Primary), while allowing the writ applications issued following directive: -

(3.) THE petitioner was not a party to the said writ application, though it is not in dispute that he had participated in the process of selection as a general candidate.