Patna High Court - Orders
The State Of Bihar & Ors vs Pinku Kumar Singh & Ors on 19 April, 2011
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.634 of 2011
THE STATE OF BIHAR & ORS
Versus
PINKU KUMAR SINGH & ORS
with
LPA No.635 of 2011
THE STATE OF BIHAR & ORS
Versus
RAM PRAVESH YADAV
with
LPA No.638 of 2011
THE STATE OF BIHAR & ORS
Versus
SUNIL KUMAR SINGH & ORS
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2 19.04.2011Let the limitation applications be considered at the time of admission of these appeals.
Mr. Rajendra Prasad Singh, learned senior Advocate, submits that he was appearing for the private respondents/writ petitioners, at the earlier stage, but so far he has received instruction from one of the respondents, i.e. respondent no. 77 in L.P.A. No. 638 of 2011.
All the three appeals arise out of a common judgment. The matter relates to appointment of large number of constables in the State of Bihar and according to the learned counsel for the State, the delay in appointment process needs to be avoided, and, therefore, these appeals may be taken up for admission on priority basis. 2 As prayed, let these three appeals be listed for admission amongst top ten cases on 26.04.2011 along with the analogous matters bearing L.P.A. No. 336 of 2011 and 337 of 2011.
(Shiva Kirti Singh, J.) (Dr. Ravi Ranjan, J.) SC