Patna High Court
The State Of Bihar vs Ranjeet Kumar Srivastava on 4 September, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.915 of 2019
In
Civil Writ Jurisdiction Case No.6183 of 2018
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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 Executive Engineer, P.H. Division, Gopalganj.
4. The Superintending Engineer, P.H. Circle, Gopalganj.
... ... Appellant/s
Versus
1. Ranjeet Kumar Srivastava Son of Late Kashi Prasad Srivastava Resident of
Village- Dubey Bataraha, Police Station- Uchakagaon (Phulwaria), District-
Gopalganj.
2. Sri Lal Babu Prasad Son of Late Paramhans Prasad Resident of Village-
Mirganj, Police Station- Hathua, District- Gopalganj.
3. Sri Shivnath Singh Son of Late Singhasan Singh Resident of Village-
Rampur Kharia, Police Station- Kuchaikot, District- Gopalganj, retired as
Nalkup Khalasi from P.H. Division, Gopalganj.
4. Sri Raj Ballabh Choudhary Son of Late Bhagarashan Choudhary Resident of
Village- Moje Ekdanga, Police Station- Mirganj, District- Gopalganj, retired
as Nalkup Khalasi from P.H. Division, Gopalganj.
5. Sri Shivpujan Singh Son of Late Harinandan Singh Resident of Village-
Maranpur, Police Station- Barouli, District- Gopalganj, Retired as Nalkup
Khalasi from P.H. Division, Gopalganj.
6. Sri Jaynath Singh Son of Late Devbadur Singh Resident of Village- Khulasa,
Police Station- Jamobazar, District- Siwan, retired as Nalkup Khalasi from
P.H. Division, Gopalganj.
7. Sri Krishna Kant Singh Son of Sundradev Singh Resident of Village-
Bhalua, Police Station- Baraharia, District- Siwan, retired as Nalkup Khalasi
from P.H. Division, Gopalganj.
8. Sri Mirja Ram Son of Late Nathuni Ram Resident of Village- Narahawa
Shukul, Police Station- Gopalpur, District- Gopalganj.
9. The Additional Secretary, Finance Department, Government of Bihar, Patna.
10. The Accountant General, Bihar, Birchand Patel Marg, 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 : Mr.
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Patna High Court L.P.A No.915 of 2019 dt.04-09-2021
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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Date : 04-09-2021
Re: I.A. No. 1 of 2019
The instant Interlocutory Application has been filed
for condonation of delay of 211 days in filing the present
appeal.
Without application of mind, in a stereo type manner,
the application has been prepared, bereft of material facts and
particulars, explaining each day's delay.
Relevant portions of the application are reproduced as
under:-
"
Patna High Court L.P.A No.915 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 211 days in filing the appeal remains
Patna High Court L.P.A No.915 of 2019 dt.04-09-2021
unexplained.
As such, Interlocutory Application No. 1 of 2019
stands dismissed.
Re: L.P.A. No. 915 of 2019
Appellants lay challenge to the impugned judgment
dated 3rd of December, 2018 passed by a learned Single Judge of
this Court in CWJC No. 6183 of 2018, titled as Sri Ranjeet
Kumar Srivastava & Ors. 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
