The State Of Bihar vs Rahul Raja
2024 Latest Caselaw 202 Patna

Patna High Court

The State Of Bihar vs Rahul Raja on 9 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.759 of 2019
                                          In
                   Civil Writ Jurisdiction Case No.11466 of 2016
     ======================================================
1.    The State Of Bihar through the Chief Secretary, Government of Bihar, Patna.
2.   The Principal Secretary, Department of Finance, Government of Bihar,
     Patna.
3.   The Principal Secretary, Rural Works Department, Government of Bihar,
     Patna.
4.   The Secretary (Expenditure), Department of Finance, Government of Bihar,
     Patna.
5.   The Under Secretary-in-Chief-cum-Additional Secretary, Rural Works
     Department, Govt. of Bihar, Patna.
6.   The Under Secretary, Department of Finance, Government of Bihar, Patna.
7.   The Administrative Officer, Bihar Rural Roads Development Agency, Patna.

                                                                ... ... Appellant/s
                                        Versus
     Rahul Raja Son of Late Yogendra Prasad Pathak Resident of House No. A-
     11/11, Kusumpuram Colony, P.S.- Rupaspur, District- Patna, Presently posted
     as Lower Division Clerk in the office of Executive Engineer, Advance
     Planning Division-I, R.W.D., on deputation in Bihar Rural Road Development
     Agency, Bihar.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :      Mr. Rohitabh Das, AC to AAG-13
     For the Respondent/s   :      Mr.Bibhakar Tiwary, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE RAMESH CHAND
     MALVIYA
                     ORAL JUDGMENT

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

Date : 09-01-2024

Heard I.A. No. 01 of 2019 for condonation of delay of

90 days in filing LPA. For the reasons stated in the application

read with the affidavit sufficient cause has been shown to condone Patna High Court L.P.A No.759 of 2019 dt.09-01-2024

the delay of 90 days in filing LPA Accordingly, I.A. No. 01 of

2019 for condonation of delay for filing LPA stands allowed.

2. Heard learned counsel for the appellants on merit.

3. Learned counsel for the appellants fairly submitted

that identical matter was dismissed by the Co-ordinate Bench in

LPA No. 766 of 2019 (State of Bihar & Ors. vs. Biresh Kumar

Singh & Ors.) and it is reported in 2023 (6) BLJ 100. In the light

of the aforementioned submission, the present LPA No. 759 of

2019 stands dismissed in terms of the judgment in the LPA No.

766 of 2019.

(P. B. Bajanthri, J)

( Ramesh Chand Malviya, J) abhishekkr/-

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Uploading Date          11.01.2024
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