BINAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) As common questions are involved in all these Review Applications, these are being decided by this common order.

(2.) Civil Review No. 150 of 2017 has been filed seeking recall or an order passed by a Division Bench of this Court on 19.09.2011 in LPA No. 1246 of 2011. Similarly, Civil Review No 151 of 2017 has been filed seeking review of the same order passed in LPA No. 1246 of 2011 and Civil Review No. 159 of 2017 has also been filed seeking review of the order passed in LPA No. 1246 of 2011.

(3.) In all these three cases the challenge was made to an order passed by the Writ Court whereby challenge to appointment in Class IV post in the Judgeship of Aurangabad was dismissed by the Writ Court. The LPA filed having also been dismissed these review applications have been filed.