- (1.) Seeking review of order dated 22.04.2014 in L.P.A. No. 511 of 2009 whereby, the appeal preferred by the State of Bihar stood allowed, the present review petition has been filed.
(2.) Heard the learned counsel for the parties and perused the documents on record.
(3.) The learned counsel for the State of Jharkhand submits that the Department of Personnel, Administrative Reforms and Rajbhasha, Government of Jharkhand was a necessary party however, without hearing the applicant, order dated 01.07.2009 in W.P.(S) No. 1068 of 2008 was passed and therefore, the present review petition.;