Patna High Court - Orders
The State Of Bihar & Ors vs Murli Dhar Pandey on 11 January, 2012
Author: Navin Sinha
Bench: Navin Sinha
IN THE HIGH COURT OF JUDICATURE AT
PATNA
Miscellaneous Jurisdiction Case No.4920 of 2011
The State Of Bihar & Ors
Versus
Murli Dhar Pandey
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2. 11.01.2012Heard the learned Counsel for the State of Bihar which has filed the present application for modification of the order dated 18.7.2011 in CWJC No. 10420 of 2009 for extension of time fixed for completion of the departmental proceeding.
The grounds urged for extension of time at paragraphs 5 & 6 of the application are that it was a mandatory requirement to take decision by the State Government in such a serious case. Procedures have taken time.
The Court considers the grounds frivolous. Once there were directions of a Court of law in a judicial proceeding, nothing further survived.
The application is dismissed.
Snkumar/ (Navin Sinha,J.)