Amareshwar Sahay, J. - (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ application is for direction to the respondents to provide him appointment letter of the post of Panchayat Sewak from the date he joined the training institute i.e. on 1.12.1999 and to pay him salary from the said date. The petitioner had earlier moved before Patna High Court in C.W.J.C. No. 8654/1996 which was disposed of by order dated 2.9.1997 as contained in Annexure -4 to the present writ application. On perusal of the said order it appears that the petitioner made grievance that though he was senior to the respondent No. 6, namely, Purnanand Sah, in the final gradation list, but he was not appointed as Panchayat Sewak, while the respondent No. 6 Purnanad Sah was appointed to the said post though he was junior to him.
(3.) THE Patna High Court while disposing of the writ application had directed the petitioner to agitate his grievance by making representation before the Deputy Commissioner, Godda and the Deputy Commissioner, Godda was directed to examine the grievance of the petitioner and pass an appropriate order in accordance with law.;