KAILASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench on 24th of October, 2016 in CWJC No. 17657 of 2016 whereby the writ application was dismissed with cost of Rs. 5000/-.

(3.) The facts leading to this appeal are that the appellant earlier filed a writ petition bearing CWJC No. 18304 of 2011 for a direction to the respondents to pay salary to the petitioner from 6th of November, 2004 to September, 2009 i.e till the date of superannuation with interest on the basis of 6th pay committee report. Such writ application was decided on 17th of October, 2011 with a direction to decide the representation. It is thereafter, the representation was declined on 23rd of November, 2011. The appellant challenged the said order in CWJC No. 1352 of 2012. The said writ application was dismissed on 19th of January, 2012. The order reads as under:-