- (1.) learned counsel for the appellant as well as the learned G.P. V for the State.
(2.) The grievance of the writ petitioner was that he has not been given the post of Incharge, Assistant Mining Officer while juniors to him are posted as such at different places.
(3.) The Learned Single Judge after considering the rival submission of the parties and also on perusal of the Circular no.442 dated 25.1.2006 found that at a particular station i.e. at Dhanbad, petitioner is not being made to work under any junior and, therefore, he is not an aggrieved person. In such circumstances, the writ petition was dismissed.;