INDRADEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY the order impugned, the learned single Judge of this Court dismissed the writ application holding that the relief sought for by the appellant was already examined by this Court in C.W.J.C. No. 11326 of 1999 and L.P.A. No. 955 of 2002. It pertains to fixation of seniority of this appellant vis -a -vis other persons according to the gradation list.

(3.) IT appears that this Court in its writ jurisdiction and also in Letters Patent Appeal refused to accept the seniority, as claimed by the appellant. The authorities thereafter decided the seniority of the appellant afresh and the same was again challenged by this appellant in this Court.