UPENDRA MOHAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these writ applications since are connected to each other and substantially common questions of facts and law are involved, they have been heard together and are being disposed of by this common order.

(3.) PRECISELY , in both the writ applications, the question of seniority of the petitioners is involved. Petitioner Jugeshwar Jha claims to be senior to Upendra Mohan Sinha, the writ petitioner of another case whereas there is rival claim of petitioner Upendra Mohan Sinha. It is pointed out that Upendra Mohan Sinha was placed at serial number 667 in the gradation list whereas the petitioner Jugeshwar Jha was shown much below him i.e. at serial number 683 but still then, necessary directions have been issued vide order as contained in Annexure 12 showing the petitioner Jugeshwar Jha senior to the petitioner Upendra Mohan Sinha.