The State Of Bihar vs Mahendra Singh
2023 Latest Caselaw 141 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Letters Patent Appeal No.781 of 2019
                                         In
                   Civil Writ Jurisdiction Case No.2836 of 2012
     ======================================================

1. The State of Bihar Through The Principal Secretary Human Resources Development Department, Government of Bihar, Patna.

2. The Director Human Resources Development Department, Government of Bihar, Patna.

... ... Appellant/s Versus

1. Mahendra Singh S/o Late Ram Sundar Singh R/O Village- Mohanpur, Police Station and District- Begusarai

2. Kameshwar Singh S/o Braj Nandan Prasad Singh R/O Village- Anandpur, Police Station and District- Muzaffarpur

3. Arvind Kumar Jha S/o Late Laxmi Kant Jha R/O Village- Shasan, Police Station and District - Samastipur

4. Kailash Thakur S/o Late Laddu Lal Thakur R/O Village- Etawa, Police Station and District- Begusarai

5. Anand Kumar Jha S/o Late Krishna Kant Jha R/O Village- Age, Police Station and District- Begusarai

6. The Lalit Narayan Mithila University Kameshwar Naar, Darbhanga Through Its Registrar

7. The Vice-Chancellor Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga

8. The Registrar Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga

9. The Finance Officer Lalit Narayan Mithila University, Darbhanga

10. The Pay Fixation Committee And Finance Committee Lalit Narayan Mithila University, Darbhanga

11. The Principal G.D. College Begusarai, Police Station and District- Begusarai

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

For the Appellant/s : Mr. Ranjan Kumar, AC to AAG 12

For the Universiy (LNMU) : Mr. Iqbal Asif Niazi, Advocate

For respondents : Mr. Ranjan Kumar Singh, Advocate

====================================================== Patna High Court L.P.A No.781 of 2019 dt.10-01-2023

CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA

ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 10-01-2023

Re: I.A. No. 1 of 2019

Heard I.A. No. 1 of 2019 for condonation of delay of

151 days in filing the present L.P.A.

2. For the reasons stated in the application and affidavit,

delay of 151 days in filing L.P.A. stands condoned. I.A. No. 1 of

2019 stands allowed.

3. With the consent of learned counsels for the

respective parties, main matter is taken up for final disposal.

4. Perusal of the order of the learned Single Judge, both

the respective counsels who have appeared before the learned

Single Judge have given consent for disposal of the C.W.J.C. No.

2836 of 2012 and connected matters on 03.01.2019. Now in the

L.P.A., learned State counsel is trying to distinguish with the

factual aspect of the petitioners' matter and to that of cited decision

by the learned Single Judge. In such an event, State has a remedy

of filing Review Application instead of L.P.A.

Patna High Court L.P.A No.781 of 2019 dt.10-01-2023

5. Accordingly, the present L.P.A. stands dismissed

reserving liberty to the State to file Review Petition before the

learned Single Judge, in accordance with law.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J)

GAURAV S./-

AFR/NAFR
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Uploading Date          13.01.2023
Transmission Date