Patna High Court
Sabita Kumari vs The State Of Bihar And Ors on 4 February, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.328 of 2018
In
Civil Writ Jurisdiction Case No.142 of 2013
======================================================
Gita Devi wife of Upendra Kumar, resident of Village- Kaler, P.S.- Kaler,
District- Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna.
3. The Director, Social Welfare Department, Govt. of Bihar, Patna. null null
4. The Commissioner, Magadh Division, Gaya.
5. The District Magistrate, Arwal.
6. The Child Development Program Officer, Kaler, Arwal.
7. The Panchayat Secretary, Gram Panchayat, North Kaler Block, Arwal.
8. The Mukhiya, Gram Panchayat, North Kaler Block, Arwal.
9. Phul Kumari Devi, wife of Dinesh Kumar Singh, resident of Village- Kaler,
P.S.- Kaler, District- Arwal.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1556 of 2017
In
Civil Writ Jurisdiction Case No.19160 of 2015
======================================================
Guddi Kumari Wife of Akhilesh Kumar, Resident of Village- Sumera, Police
Station- Parasi, District- Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Director, Integrated Child Development Services, Social Welfare
Department, Government of Bihar
3. The District Magistrate, Arwal.
4. Sri Vimla Nand Jha, the District Magistrate, Arwal.
5. The Child Development Project Officer, Block- Arwal, District- Arwal.
6. The Block Development Officer, Block Arwal, District- Arwal.
7. Mukhiya Gram Panchayat-Parasi, Block and District- Arwal.
8. Panchayat Secretary, Gram Panchayat Parasi, Block and District- Arwal.
9. Arti Devi, Wife of Sanjay Paswan, Resident of village- Sumera, Police
Station- Parasi, District- Arwal.
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 291 of 2018
In
Civil Writ Jurisdiction Case No.23616 of 2012
======================================================
Manorma Kumari Wife of Umesh Kumar Resident of Village- Bakeya, Police
Station- Rampur Chauram, District- Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Social Welfare Department, Government of Bihar,
Patna.
3. The Director, Social Welfare Department, Government of Bihar, Patna.
4. The Commissioner,Magadh Division, Gaya.
5. The District Magistrate, Arwal.
6. The Child Development Project Officer, Arwal.
7. Dharmendra Kumar Sinha Ex-Mukhiya, Gram Panchayat, Sarouti, Resident
of Village-Rampur, Police Station- Rampur Chauram, District- Arwal.
8. The Panchayat Secretary, Gram Panchayat Sarouti, Arwal.
9. Sunita Devi Mukhiya, Gram Panchayat Sarouti, Resident of Village-
Rampur, Police Station- Rampur Chauram, District- Arwal.
10. Dharamsheela Devi Wife of Ravindra gupta,Resident of village- Bakeya
NISARPURA,p.s.-RAMPUR CHAURAM,DISTRICT-ARWAL
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 774 of 2018
In
Civil Writ Jurisdiction Case No.23717 of 2012
======================================================
Sabita Kumari Wife of Parmesh Kumar, Resident of Village-Rampur, PS-
Rampur Chauram, District-Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna.
3. The Director, Social Welfare Department, Govt. of Bihar, Patna
4. The Commissioner, Magadh Division, Gaya.
5. The District Magistrate, Arwal
6. The Child Development Program Officer, Arwal
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
7. Dharmendra Kumar Sinha, Ex-Mukhiya, Gram Panchayat Sarouti, null
Resident of Village-Rampur, PS-Ramur Chauram, District-Arwal.
8. The Panchayat secretary, Gram Panchayat Sarouti, District-arwal
9. Sunita Devi, Mukhiya, Gram Panchayat Sarouti, Resident of Village-
Rampur, PS-Ramur Chauram, District-Arwal.
10. Rita Devi, Wife of Vijay Kumar, Resident of Village-Rampur, PS-Ramur
Chauram, District-Arwal.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 775 of 2018
In
Civil Writ Jurisdiction Case No.23606 of 2012
======================================================
Vimal Devi Wife of Ramjanam Sao, Resident of Village-Rampur, PS-Rampur
Chauram, District-Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna.
3. The Director, Social Welfare Department, Govt. of Bihar, Patna
4. The Commissioner, Magadh Division, Gaya.
5. The District Magistrate, Arwal
6. The Child Development Program Officer, Arwal
7. Dharmendra Kumar Sinha, Ex-Mukhiya, Gram Panchayat Sarouti, Resident
of Village-Rampur, PS-Ramur Chauram, District-Arwal.
8. The Panchayat secretary, Gram Panchayat Sarouti, District-arwal
9. Sunita Devi, Mukhiya, Gram Panchayat Sarouti, Resident of Village-
Rampur, PS-Ramur Chauram, District-Arwal.
10. Sarita devi, Wife of Vijay Paswan, Resident of Village-Rampur, PS-Ramur
Chauram, District-Arwal.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 776 of 2018
In
Civil Writ Jurisdiction Case No.23878 of 2012
======================================================
Resham Kumari Wife of Rajkamal Vishwakarma, Resident of Village-Sarauti,
PS-Rampur Chauram, District-Arwal.
... ... Appellant/s
Versus
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
1. The State Of Bihar
2. The Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna.
4. The Commissioner, Magadh Division, Gaya.
5. The District Magistrate, Arwal
6. The Child Development Program Officer, Arwal
7. Dharmendra Kumar Sinha, Ex-Mukhiya, Gram Panchayat Sarouti, Resident
of Village-Rampur, Ps-Ramur Chauram, District-Arwal
8. The Panchayat secretary, Gram Panchayat Sarouti, District-Arwal null null
9. Sunita Devi, Mukhiya, Gram Panchayat Sarouti, Resident of Village-
Rampur, PS-Ramur Chauram, District-Arwal.
10. Savita Devi, Wife of Baijnath Singh, Resident of Village-Sarauti, PS-Ramur
Chauram, District-Arwal.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 908 of 2018
In
Civil Writ Jurisdiction Case No.3 of 2016
======================================================
Manju Kumari wife of Mithilesh Thakur resident of village - Parasi, P.S.-
Parasi, District - Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Social Welfare, Department, Government of Bihar,
Patna.
3. The Director Social Welfare Department, Government of Bihar, Patna.
4. The Commissioner, Magadh DIvision, Gaya.
5. The District Magistrate, Arwal.
6. The Child Development Project Officer, Arwal.
7. The Panchayat Secretary, Gram Panchayat Parasi, Block- Arwal, District-
Arwal.
8. The Mukhiya, Gram Panchayat Parasi, Block- Arwal, District- Arwal.
9. Smt. Sushila Devi wife of Dhurendra Prasad resident of village - Parasi,
P.S.- Parasi, District - Arwal.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 909 of 2018
In
Civil Writ Jurisdiction Case No.19666 of 2015
======================================================
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
Renu Kumari Wife of Prakash Kumar Resident of Village - Ramlagan Bigha,
Police Station - Parasi, District - Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna.
3. The Director, Social Welfare Department, Govt. of Bihar, Patna.
4. The Commissioner, Magadh Division, Gaya.
5. The District Magistrate, Arwal.
6. The Child Development Project Officer, Arwal.
7. The Panchayat Secretary, Gram Panchayat Parasi, Block- Arwal, District-
Arwal.
8. The Mukhiya, Gram Panchayat Parasi, Block- Arwal, District- Arwal.
9. Sunita Kumari Wife of Sanjay Singh Resident of Village - Ramlagan Bigha,
Police Station - Parasi, District - Arwal.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 910 of 2018
In
Civil Writ Jurisdiction Case No.19682 of 2015
======================================================
Jyoti Kumari wife of Rajesh Kumar @ Rajesh Kumar Anand Resident of
Village- Parasi, P.S.- Parasi, District- Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Social Welfare, Department, Government of Bihar,
Patna.
3. The Director, Social Welfare Department, Government of Bihar, Patna.
4. The Commissioner, Magadh Division, Gaya.
5. The District Magistrate, Arwal.
6. The Child Development Project Officer, Arwal.
7. The Panchayat Secretary, Gram Panchayat Parasi, Block- Arwal, District-
Arwal.
8. The Mukhiya Gram Panchayat Parasi, Block- Arwal, District- Arwal.
9. Tanuja Kumari wife of Pramod Kumar Resident of Village- Laxmi Bigha,
Parasi, P.S.- Rampur Chauram, District- Arwal.
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
Letters Patent Appeal No. 1406 of 2018
In
Civil Writ Jurisdiction Case No.19721 of 2015
======================================================
Madhu Kumari wife of Sri Jai Prakash Keshari resident of Village - Chakiya,
P.S. - Parasi, District - Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Social Welfare Department, Government of Bihar,
Patna.
3. The Director, Social Welfare Department, Government of Bihar, Patna.
4. The Commissioner, Magadh Division, Gaya.
5. The District Magistrate, Arwal.
6. The Child Development Project Officer, Kaler, Arwal.
7. The Panchayat Secretary, Gram Panchayat, North Kaler, Arwal.
8. The Mukhiya Gram Panchayat, North Kaler Block, Arwal.
9. Meena Kumari wife of Sri Shankar Singh resident of village - Mirja Bigha,
PS - Parasi, District - Arwal.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1407 of 2018
In
Civil Writ Jurisdiction Case No.23630 of 2012
======================================================
Sultana Begum wife of Sazzad Haider @ Sajjad Haider resident of village -
Kaler, Post - Kaler, P.S. - Kaler, District - Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna.
3. The Director, Social Welfare Department, Govt. of Bihar, Patna.
4. The Commissioner, Magadh Division, Gaya.
5. The District Magistrate, Arwal.
6. The Child Development Programme Officer, Kaler, Arwal.
7. The Panchayat Secretary, Gram Panchayat, North Kaler, Arwal.
8. The Mukhiya, Gram Panchayat, North Kaler, Arwal.
9. Punam Kumari wife of Sanjeet Kumar resident of village - Ardali Bagha, PS
- Kaler, Arwal.
... ... Respondent/s
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
======================================================
with
Letters Patent Appeal No. 70 of 2019
In
Civil Writ Jurisdiction Case No.19655 of 2015
======================================================
Anupama Kumari, Wife of Shyam Amrit Raj, resident of Village- Parasi, P.S.-
Parasi, District- Arwal.
... ... Appellant/s
Versus
1. The State Of Bihar.
2. The Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna.
3. The Director, Social Welfare Department, Govt. of Bihar, Patna.
4. The Commissioner, Magadh Division, Gaya.
5. The District Magistrate, Arwal.
6. The Child Development Program Officer, Arwal.
7. The Panchayat Secretary, Gram Panchayat- Parasi, Block- Arwal, District-
Arwal.
8. The Mukhiya, Gram Panchayat- Parasi, Block- Arwal, District- Arwal.
9. Arti Kumari, Wife of Anandi Prasad, resident of Village- Parasi, P.S.- Parasi,
District- Arwal.
10. Phul Kumari Devi, Wife of Dinesh Kumar Singh, resident of Village- Kaler,
P.S. Kaler, Arwal.
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 328 of 2018)
For the Appellant/s : Mr. Ashhar Mustafa, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 1556 of 2017)
For the Appellant/s : Mr. Santosh Kumar, Adovocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 291 of 2018)
For the Appellant/s : Mr. Abhinav Srivastava, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 774 of 2018)
For the Appellant/s : Mr. Ashhar Mustafa, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 775 of 2018)
For the Appellant/s : Mr. Ashhar Mustafa, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 776 of 2018)
For the Appellant/s : Mr. Ashhar Mustafa, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 908 of 2018)
For the Appellant/s : Mr. Ranjan Kumar Singh, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 909 of 2018)
For the Appellant/s : Mr. Ranjan Kumar Singh, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 910 of 2018)
For the Appellant/s : Mr. Ranjan Kumar Singh, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 1406 of 2018)
For the Appellant/s : Mr. Ashhar Mustafa, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 1407 of 2018)
For the Appellant/s : Mr. Ashhar Mustafa, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
(In Letters Patent Appeal No. 70 of 2019)
For the Appellant/s : Mr. Ashhar Mustafa, Advocate
For the State : Mr. Gyan Prakash Ojha -GA7
Mr. Abhishek Singh, AC to GA-7
Smt. Sangita Kumari Ghosh, Advocate
For the Respondent/s : Mr. Ujjawal Kumar Singh, Advocate
Mr. Sajneev Kumar Jha, Advocate
For the Resp. 8, 9 &10 : Mr. Birendra Kumar, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 04-02-2023
In the instant LPA appellant has assailed the order of
the learned Single Judge dated 14.09.2017 passed in CWJC No.
03 of 2016 and connected matters. In CWJC No. 03 of 2016 and
connected matters, relief(s) sought by the respective petitioners
is as follows (for the purpose of this order, we are extracting
only relief sought by Smt. Phul Kumari Devi in CWJC No. 142
of 2013):-
"(i) For Issuance of an
appropriate writ/ writs, order/ orders,
direction/ directions for quashing the Order
dated 16.06.2012 passed by respondent no.
5 in Misc. Anganwari Case No. 17/ DM/
2011. Memo No. 61 in the light of Order
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
dated 15.04.2010 passed by respondent no.
4 in Anganwari Case No. 28/2009 whereby
and where under the selection of petition on
the post of Anganwari Sevika at Angawari
Centre No. 105 has been cancelled and the
respondent no. 10 i.e. Vimal Devi to started
her home at Anganwari Centre No. 105;
(ii) For issuance of an
appropriate writ/ writs, order/orders,
direction/ directions to the respondents to
reinstate the petitioner on her selected
Anganwari Centre No. 105 because on two
occasions the District Magistrate Arwal i.e.
Respondent No. 5 by his Order dated
15.09.2008 and 28.07.2009 has found the
selection of petitioner on the post of
Anganwari Sevika is valid;
(iii) For issuance of an
appropriate writ/ writs, order/ orders,
direction/ directions to the respondents to
not take any coercive action against the
petitioner because petitioner is still working
on her respective post;
(iv) To grant any other relief/
reliefs to petitioners under the facts and
circumstances of the case as well as law."
02. On 22.12.2022, the following order was passed:-
" Heard matter at length.
Respondents were selected and
appointed to the post of Anganwari Sevika.
Their selection was cancelled on
27.07.2007 by the District Magistrate while
remanding the matter to the selecting and
appointing authority to proceed afresh
selection. First selection appointees who
are aggrieved by the District Magistrate
order dated 27.07.2007 invoke remedy
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
before this Court in filing CWJC No. 9774
of 2007 and connected matters. This court
disposed of aforementioned CWJC on
04.02.2008 while remanding the matter to
the District Magistrate to re-consider
grievance of the first selection appointee-
respondents. District Magistrate upheld the
order of appointment of respondents on
15.09.2008.
In the meanwhile, selecting and
appointing authority proceeded to comply
the order of District Magistrate dated
27.07.2007 in undertaking fresh selection.
Fresh selection process was completed and
second selection appointees were
appointed. Second selection appointees
filed CWJC before this Court in questioning
District Magistrate order dated 15.09.2008.
This Court remanded the matter to
Divisional Commissioner on 29.06.2009
without cancellation of District Magistrate
order dated 15.09.2008 in respect of
upholding the order of appointment issued
to the first selection-appointees. Matter was
remanded to Divisional Commissioner.
Divisional Commissioner in turn remanded
to the District Magistrate on 15.04.2010.
District Magistrate order dated 16.06.2012
was subject matter of CWJC No. 23616 of
2012 in other words petitioners in CWJC
No. 23616 of 2012 did not invoke appeal
remedy before Divisional Commissioner.
In this backdrop, number of
CWJCs were clubbed together and decided
on 14.09.2017 while passing order in
favour of first selection-appointees. Hence,
the second selection-appointees have
preferred the present LPAs. We have noticed
that 15.09.2008, District Magistrate order
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
insofar as upholding the selection and
appointment of first selected appointees has
not been disturbed till date by any of the
authorities and so also, by this Court in
earlier CWJC No. 7094 of 2009 decided on
29.06.2009.
At this stage, learned counsel for
the appellants seeks further time to address
argument.
Relist this matter on 23.01.2023."
03. Today, learned counsel for the appellant reiterated
the factual aspect of the matter only difference in submission to
the previous date and today, are that 257 of Anganwari Sevikas'
vacancies were available. On a particular date, 194 Anganwari
Sevikas were recruited, thereafter instead of recruiting 63
Anganwari Sevikas, 72 Anganwari Sevikas were recruited, in
other words, 09 Anganwari Sevikas were recruited in excess. It
was a subject matter before the District Magistrate,
Commissioner and again before this Court. As long as, first
selection appointees appointment's order is not set aside by
competent forum, the appellants have no statutory or legal right.
At this stage, it is to be noted that first selection appointees and
their appointments were subject matter of litigation before the
District Magistrate, Commissioner and before this Court. Except
District Magistrate setting aside the first selection appointment
and thereafter it was restored by the next higher authority and it
Patna High Court L.P.A No.328 of 2018 dt.04-02-2023
was subject matter of litigation before this Court, in which, this
Court has only remanded the matter, without setting aside the
order of appointment of first selection. In the light of these facts
and circumstances the appellants have not made out a case.
04. Accordingly, the L.P.As stand dismissed.
(P. B. Bajanthri, J)
( Arun Kumar Jha, J)
Ashish/Daya/-
AFR/NAFR
CAV DATE NA
Uploading Date 09.02.2023
Transmission Date
