The State Of Bihar vs Dr. Parasnath Singh
2021 Latest Caselaw 4470 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.702 of 2019
                                          In
                    Civil Writ Jurisdiction Case No.6325 of 2018
     ======================================================

1. The State of Bihar through the Principal Secretary, Department of Finance, Bihar, Patna.

2. The Director, Provident Fund Directorate, Finance Department, Govt. of Bihar, Pant Bhawan, Bailey Road, Patna.

3. The District Provident Fund Officer, Nawada.

4. The Block Development Officer, Mehasi Block, Mehasi, District- East Champaran.

... ... Appellant/s Versus

1. Dr. Parasnath Singh, Son of Ram Dheni Prasad @ Singh, resident of Shani Kunj, New Area, Sikandarpur, Yehiapur, P.S. and District- Muzaffarpur.

2. The Accountant General, Bihar Birchand Patel Path, Patna.

... ... Respondent/s ====================================================== Appearance :

     For the Appellant/s    :      Mr. Parijat Saurav, AC To AAG- 10
     For the Respondent/s   :      Mr.

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ====================================================== (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.) =======================================================

Date : 04-09-2021

Re: I.A. No. 1 of 2019

The instant Interlocutory Application has been filed

for condonation of delay of 133 days in filing the present Patna High Court L.P.A No.702 of 2019 dt.04-09-2021

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.702 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.

Patna High Court L.P.A No.702 of 2019 dt.04-09-2021

The delay of 133 days in filing the appeal remains

unexplained.

As such, Interlocutory Application No. 1 of 2019

stands dismissed.

Re: L.P.A. No. 702 of 2019

Appellants lay challenge to the impugned judgment

dated 4th of January, 2019 passed by a learned Single Judge of

this Court in CWJC No. 6325 of 2018, titled as Dr. Parasnath

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. In any case, we find no merit in the appeal.

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