KRISHNA BAHADUR PARIYAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant civil review has been filed for review of the order/judgment dtd. 20/12/2023 passed by this Court in W.P. (S) No. 3331 of 2023 whereby and whereunder, W.P. (S) No. 3331 of 2023 preferred by opposite party nos. 1 to 4 has been allowed and the impugned letters/order issued vide Memo No. 348 dtd. 26/6/2023 was set aside.

(2.) Earlier Civil Review No.111 of 2024 was preferred by the private parties which was dismissed by this Court vide order dtd. 6/3/2025 inter alia on the ground that original writ petitioners were granted out of turn promotion in 2006 and further promotion in 2012 which was never challenged and consequently, seniority list as published on 23/11/2020, also remained unchallenged as memo no.348 dtd. 26/6/2023 was in violation of the seniority list therefore, the review petition was dismissed.

(3.) Instant civil review petition has been preferred on behalf of the State which was also a party in W.P. (S) No.3331 of 2023 after L.P.A. No. 101 of 2024 was dismissed as withdrawn with liberty to prefer a review petition against the order dtd. 20/12/2023.