SURESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners including the Counsel for the State and private respondents.

(2.) THIS writ petition has been filed by the petitioners with a prayer for quashing Annexure -6 which is an order dated 12 -10 -88 and also with a prayer for quashing Annexure -8 which has been brought in by amendment. The same is dated 8 -6 -90 which is a gradation list.

(3.) THE main dispute is whether the private respondents were appointed in Bihar Education Service Class -II, but it is not in dispute that the private respondents were appointed earlier time than the petitioners. But, the petitioners are asserting that from Annexure -3, it will appear that the private respondents were not appointed in Bihar Education Service Grade -II.