LAWS(PAT)-1995-5-60

RAMJANAM PRASAD Vs. STATE OF BIHAR

Decided On May 15, 1995
RAMJANAM PRASAD Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Both the matters are connected one and as such they have been heard together and are being disposed of by this common order at the stage of admission.

(2.) The Petitioners, in C.W.J.C. No. 11567/93, working as Junior Engineers in the Water Resources Department, Patna and superannuated from the same post during the pendency of the writ application, have filed the present application for a direction to the Respondents to count their seniority as Overseers (now Junior Engineers) from the date of their respective appointments as Sub-overseers, i.e., from the respective dates of their officiation as Overseers.

(3.) The Petitioner, in C.W.J.C. No. 4232/94, Junior Engineer in the aforesaid department, lies filed the present application to treat him as Junior Engineer (Mech.) from 8-7-1961, when he was appointed on the said post, and make necessary correction in the gradation list dated 16-3-1991.