KAILASH SAW MILL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This writ petition has been filed for issuance of a writ in the nature of certiorari for quashing of Annexure-4 issued by the Selection Committee of Saw Mills whereby the petitioner has been placed at bottom within the Seniority list of Saw Mills of Darbhanga in terms of Resolution No. 2675 dtd. 30/8/2010 issued by the Department of Environment and Forest, Government of Bihar.

(3.) Learned counsel for petitioner has submitted that his Patna High Court CWJC No.4289 of 2016 dt.7/3/2019 name has not been illegally included in the final seniority list as contained in Annexure-4. The petitioner, in term of Bihar Saw Mills (Regulation) Rules, 1993 applied for grant of license on 28/2/1994 and the same is still pending for consideration for grant of license before the Licensing Authority. The petitioner subsequently submitted application for renewal of the application from 1995 to 2016 and the same is still pending for consideration.