- (1.) IN this writ petition, the petitioner has prayed for a direction on the respondents to give him same treatment as has been given to the similarly situated Respondent Nos.8 to 13.
(2.) IT has been stated that the petitioner was appointed on Class III post for surveillance work by the Selection Committee long back in 1989. He had joined and worked till January, 1991. By order dated 25th February, 1991, the petitioner along with 50 others similarly appointed persons was terminated from service. The said termination order was challenged by the petitioner along with others before the Patna High Court by way of filing writ petition, being CWJC No.2078 of 1991. By order dated 3rd April, 1991, the said writ petition was disposed of. In compliance of the said order, the Civil Surgeon cum Chief Medical Officer, Godda accepted the joining of the petitioner and others by order dated 8th April, 1991. The petitioner, thereafter, had been in continuous service and had been also given promotion by order dated 6th May, 1994. By order dated 23rd July, 2000, the petitioner along with others was again terminated from service. The petitioner challenged the said order in CWJC No.1848 of 2001, which was dismissed by order dated 20th August, 2001. The petitioner has alleged that this Court, while dismissing the writ petition, has not appreciated the law urged on behalf of the petitioner.
(3.) THE petitioner, thereafter, filed another writ petition, being W.P.(S) No.2156 of 2007, which was also dismissed by order dated 18th May, 2009.;