Patna High Court
The State Of Bihar vs Ramadhar Singh on 4 September, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1135 of 2019
In
Civil Writ Jurisdiction Case No.11290 of 2016
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1. The State of Bihar through the Principal Secretary, Public Health
Engineering Department, Government of Bihar, Patna.
2. The Engineer-in- Chief, Public Health Engineering Department, Bihar,
Patna.
3. The Engineer-in- Chief-cum- Special Secretary, Public Health Engineering
Department, Govt. of Bihar, Patna.
4. The Chief Engineer (Mechanical), Public Health Engineering Department,
Govt. of Bihar, Patna.
5. The Zonal Chief Engineer, Purnea Zone, PHE Department, Bihar, Patna.
6. The Superintending Engineer, Public Health Engineering Circle, Saharsa.
7. The Executive Engineer, PH Division, Patna East, Patna.
8. The Executive Engineer, Public Health Engineer Division, Supaul.
... ... Appellant/s
Versus
1. Ramadhar Singh Son of Late Karu Singh Resident of Village and P.O.-
Karisowa, P.S.- Bajirganj, District- Gaya.
2. The District Account Officer, Patna.
3. The Treasury Officer, Patna.
4. The Accountant General (A and E), Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. S. Raza Ahmad, AAG-5
Mr. Alok Ranjan, AC to AAG-5
For the Respondent/s :
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
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(The proceedings of the Court are being conducted by
Hon'ble the Chief Justice/ Hon'ble Judges through
Video Conferencing from their residential
offices/residences. Also, the Advocates and the Staffs
joined the proceedings through Video Conferencing
from their residences/offices.)
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Patna High Court L.P.A No.1135 of 2019 dt.04-09-2021
Date : 04-09-2021
Re: I.A. No. 1 of 2019
The instant Interlocutory Application has been filed
for condonation of delay of 895 days in filing the present
appeal.
Learned counsel for the appellants states that the
order already stands complied with.
That apart, we find that the delay of 895 days has not
been explained, much less sufficiently explained.
Relevant portions of the application are reproduced
as under:-
"
Patna High Court L.P.A No.1135 of 2019 dt.04-09-2021
"
As such, we do not find any reason, sufficient enough
to condone the delay, for each day's delay has not been
explained, much less sufficiently explained by the appellants.
The delay of 895 days in filing the appeal remains
Patna High Court L.P.A No.1135 of 2019 dt.04-09-2021
unexplained.
As such, Interlocutory Application No. 1 of 2019
stands dismissed.
Re: L.P.A. No. 1135 of 2019
Appellants lay challenge to the impugned judgment
dated 23rd of February, 2017 passed by a learned Single Judge of
this Court in CWJC No. 11290 of 2016, titled as Ramadhar
Singh Vs. The State of Bihar & Ors.
In view of dismissal of the Interlocutory Application
No. 1 of 2019, the instant Letters Patent Appeal also stands
dismissed.
Interlocutory Application(s), if any, shall stand
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Amrendra/PKP
AFR/NAFR
CAV DATE
Uploading Date 08.09.2021
Transmission Date
