Patna High Court - Orders
The State Of Bihar & Ors vs Rajendra Prasad on 21 February, 2013
Author: T. Meena Kumari
Bench: T. Meena Kumari, Vikash Jain
Patna High Court LPA No.1224 of 2005 (9) dt.21-02-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1224 of 2005
In
Civil Writ Jurisdiction Case No. 2347 of 2003
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The State Of Bihar & Ors
.... .... Appellant/s
Versus
Rajendra Prasad
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Syed Arshad Alam, S.C. 3.with Mr.
Anjum Perveen and Mr. Gautam Kr. Yadav,
A.C. to S.C. 3.
For the Respondent/s : Mr.
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CORAM: HONOURABLE JUSTICE SMT. T. MEENA KUMARI
and
HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
(Per: HONOURABLE JUSTICE SMT. T. MEENA KUMARI)
9 21-02-2013The present L.P.A. has been filed against the order dated 27.6.2005 passed in C.W.J.C No.2347 of 2003.
The Respondent has filed writ petition for quashing the termination order dated 27.9.2001 as contained in Annexure-1.
The learned Single Judge while disposing of the matter has observed that in a similar case this Court has quashed the termination order passed against one Krishnandan Singh, Typist in C.W.J.C. No. 12469 of 2002, Annexure- 15 to the supplementary affidavit.
Following the same the learned Single Judged has quashed Annexure-1 of the writ application.
In view of the fact that the order has been passed Patna High Court LPA No.1224 of 2005 (9) dt.21-02-2013 following the earlier order of this Court, we do not find any irregularities in the order passed by the learned Single Judge.
Accordingly, this appeal is dismissed.
(T. Meena Kumari, J) Abhay/-
(Vikash Jain, J)