H.C.MISHRA,J. - (1.) Heard learned counsel for the appellant and learned counsel for the State, as also learned Counsel for Respondent No. 4, Jharkhand Engineering Services Association.
(2.) The matter relates to the promotion to the post of Executive Engineer from amongst the Diploma Holder Assistant Engineers, in Road Construction Department of the State of Jharkhand. The appellant, initially filed the writ petition before this Court being WP(S) No. 3228 of 2014, praying therein inter alia for commanding the respondent State to formulate and notify the Jharkhand Engineering Service Rules for appointment and promotion to the post of Executive Engineers. The said writ petition was disposed of by order dated 9.1.2015, by the Hon'ble Single Judge of this Court, in the following terms:- "Heard the counsel for the parties. With the consent of respective counsels and keeping in view the submissions made in the interlocutory application for framing of the Rules within a period of four months, which is the grievance of the petitioner in the writ petition and also in view of the categorical affidavit sworn by the respondent No. 2 for framing of the rules within four months, the substantial relief sought for in the writ petition has became in-fructuous. Accordingly, writ petition is disposed of being in-fructuous."
(3.) Thereafter, the appellant filed a review petition in this Court, which was Civil Review No. 6 of 2015, against the aforesaid order, which was again dismissed by a detailed order dated 28.1.2015 passed by the same Hon'ble Single Judge, stating that since the order dated 9.1.2015 passed in WP(S) No. 3228 of 2014 was a consentaneous order, the review application did warrant any interference and accordingly, the review petition was also dismissed. Aggrieved by these two orders, the present LPA has been filed, in which several interlocutory applications have also been filed from time to time.;