Patna High Court - Orders
The State Of Bihar & Ors vs Prafulla Kumar Singh on 12 August, 2009
Author: S. K. Katriar
Bench: S. K. Katriar
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.1493 of 1999
1. The State of Bihar through Director, Panchayat Raj, Bihar, Patna.
2. The District Magistrate, Madhubani.
3. The District Panchayat Raj Officer, Madhubani.
4. The Block Development Officer, Ghoghardiha, District-Mdhubani.
---- Respondents --- Appellants.
Versus
Prafull Kumar Singh, son of Sri Amar Nath Singh, resident of Village-
Maksuda, Police Station-Ghoghardiha, District- Madhubani ------
Petitioner ------ Respondent.
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6. 12.8.2009Heard Mr. Harendra Prasad Singh, learned Government Advocate NO.6 for the appellants, and Mr. Jitendra Kumar Roy for the respondent. This appeal is under Clause 10 of the Letters Patent of High Court of Judicature at Patna, and the State of Bihar is aggrieved by the order dated 26.8.1999, passed by a learned Single Judge of this Court, in C.W.J.C. No. 16 of 1998 (Praful Kumar Singh Vs. The State of Bihar & Ors.), whereby the authorities have been directed to make payment of the salary to writ petitioner for the post of Panchayat Sewak for the period 30.8.1997 to 2.12.1997. It appears to us on a consideration of the materials on record that the appeal is barred by limitation. Secondly, the period for which salary has been directed to be paid is very small, and we do not found any fault in the order in question. We are informed at the Bar that the order has been carried out and the petitioner has been paid as per the impugned order.
In that view of the matter, the appeal is dismissed.
( S. K. Katriar ,J. )
Vinay/ ( Jyoti Saran, J.)