Patna High Court - Orders
Dr.Bakshi Byanktesh Pd.Sinha vs The State Of Bihar &Amp; Ors on 1 October, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.1385 of 2006
DR.BAKSHI BYANKTESH PD.SINHA
Versus
THE STATE OF BIHAR & ORS
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2 1.10.2010Heard learned counsel for the parties.
Petitioner retired way back in the year 1991. He is raising a grievance in the year 2006 because certain benefit of selection grade accrued to some persons who were stated to be juniors by virtue of judicial order. That does not give the cause of action and right to claim after 20 years.
This writ application is misplaced and it is dismissed.
I. A. No. 1958 of 2008 for substitution of heirs is allowed. Let smt. Radha Sinha wife of the present petitioner be substituted as a legal heir in place of petitioner.
RPS (Ajay Kumar Tripathi,J.)