Tapen Sen, J. - (1.) It appears that this is a case which has been transferred from Patna High Court. It further appears that on the date this writ application was admitted on 19.3.1998, all the parties at that stage were present before Patna High Court. On 4.9.1998, an Amendment Application being I.A. 10023/98 has been filed for amendment of the writ application which has allowed. There appears to be another I A. application i.e. I.A. 10025 of 1998 which related to addition of parties. The parties were accordingly added as Respondent Nos. 6 and 7 (The Registrar, Sidhu Kanhu University, Dumka and Smt. Lalita Sinha, Reader and Head of the Department of Hindi and now designated as Professor -in -Charge, S.P. Mahilla College, Dumka).
(2.) When this case was taken up today, Mr. Mihir Kumar Jha, learned Counsel for the petitioner appeared and the respondent Nos. 1, 2, 3 and 6 were represented by Mr. Rajesh Kumar. However, there appears to be no representation on behalf of respondent No. 7.
(3.) Mr. Mihir Kumar Jha states that so far as respondent Nos 4 and 5 are concerned, they are no longer relevant as the respondent No. 5 is now dead and the respondent No. 4 being the Bihar State University (Constituent colleges) Service Commission has now got nothing to do in this case after the reorganization of the State. Thereafter, it has been stated that a corresponding Commission has not been set -up in the State of Jharkhand.;