RAJESH KUMAR JAISWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present Letters Patent Appeal is directed against an order passed by the learned Single Bench of this Court on 18th of September, 2014 in Civil Review No. 467 of 2013 whereby, the said review application arising out of Civil Review No. 101 of 2009 was dismissed.

(3.) The appellants are candidates for 48th to 52nd Combined Competitive Examination for which Advertisement No. 4 of 2007 was published on 6th of November, 2007 by the Bihar Public Service Commission. The writ application filed by the appellants i.e. C.W.J.C. No. 17069 of 2008 was disposed of as infructuous on 30th of January, 2009 in the light of the judgment of this Court in C.W.J.C. No. 11858 of 2008 (Mukesh Kumar Singh Vs. The State of Bihar & Ors.) Against an order in Mukesh Kumar Singh's case, the Bihar Public Service Commission filed Letters Patent Appeal No. 178 of 2009. The appeal was allowed on 19th of May, 2009 and the order passed by the learned Single Bench was set aside.