GUPTESHWAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ELEVEN persons, namely, Gupteshwar Sah, Ramesh Prasad Singh, Krishna Prabhakar, Anand Mohan, Ramjee Singh, Chandra Mohan Singh, Rajeshwar Prasad Singh, Harendra Singh, Raghunath Singh, Kanhaiya Prasad and Rajendra Prasad Singh, have joined this appeal, preferred in terms of Clause 10 of the Letters Patent of the Patna High Court. They are aggrieved by the order datea 13.5.1999, passed by a learned Single Judge of this Court in CWJC. No.2101 of 1998 (Gupteshwar Sah and Ors. V/s. State of Bihar and Ors.), whereby the writ petition has not been entertained on the ground that it raises a stale claim.

(2.) THE facts essential for disposal of the appeal may be indicated briefly. The same shall be drawn from the paper -book of the writ proceedings excepting specifically indicated. We shall go by the description of the parties occurring in the writ proceedings.

(3.) AGGRIEVED by the same, the petitioners had preferred appropriate application(s) before the Bihar Administrative Tribunal (hereinafter referred to as the Tribunal), which was disposed of by order dated 26.5.1988. The relevant portion of the order of the Tribunal is reproduced here -in -below for the facility of quick reference: