M.Y.EQBAL, J. - (1.) THIS appeal under Clause 10 of the Letters Patent is directed against the judgment dated 15.12.1995 passed in CWJC No. 2670 of 1995R whereby the learned Single Judge dismissed the writ petition filed by the appellant.
(2.) THE appellant filed the aforementioned writ petition for quashing the order dated 4.9.1995 passed by the Electrical Superintending Engineer, Dhanbad Electrical Circle, Dhanbad whereby he disposed of the representation filed by the writ petitioner -appellant in compliance of the order and direction passed in CWJC No. 1661 of 1994 and further for a direction upon the respondent -Board for raising fresh bill in accordance with law. The learned Single Judge, after considering the affidavits filed by the parties and after hearing the counsels for the parties, dismissed the writ petition holding that the Electrical Superintending Engineer, while disposing of the representation, considered all the points and has given full reasons as to how he came to the conclusion on the grievances of the appellant -writ petitioner.
(3.) WE have heard Mr. M.S. Mittal, learned Counsel appearing on behalf of the appellant and also Mr. V.P. Singh, learned Counsel appearing on behalf of the respondents -Board.;