D.N.Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original appellant who has also preferred Contempt Case (Civil) No. 851 of 2013 which was dismissed by the learned Single Judge vide order dated 21st July, 2017 and hence, the original appellant has preferred present Letters Patent Appeal.
(2.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that this appellant is seeking adjustment, absorption and appointment into the services and hence earlier W.P (S) No. 5966 of 2008 was preferred. This writ petition was disposed of by following observation:- "Accordingly, the present writ petition stands disposed of with the direction that petitioners may move representation before the authorities seeking adjustment/absorption/appointment in other departments in the light of the observation made by Hon'ble Patna High Court in C.W.J.C. No. 8418 of 2010, copy of which, is annexed as Annexure 19. If such representation is moved, authorities shall take decision therein within 90 days thereafter, in accordance with law. It goes without saying that considering the services rendered by the petitioners, authorities shall take sympathetic view so that petitioners may not be left to starve." (Emphasis supplied)
(3.) In view of the aforesaid decision, it appears that as the Letters Patent Appeal was preferred upon the decision given in the writ petition being C.W.J.C. No. 8418 of 2010 by the State of Bihar being L.P.A. No.1489 of 2011. It was wise enough for the Sate to wait till the Letters Patent Appeal of the State of Bihar is decided. The said decision of the Government of Jharkhand was taken in the month of September, 2012 which is at Annexure-2 to the memo of this Letters Patent Appeal.;