Patna High Court - Orders
The State Of Bihar & Ors vs Ashok Kumar Jha on 30 April, 2010
Author: Dipak Misra
Bench: Dipak Misra
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.800 of 2010
1. THE STATE OF BIHAR, through the Commissioner cum
Secretary, Human Resources Development Department,
Govt. of Bihar, Patna
2. The Additional Commissioner cum Secretary, Human
Resources Development Department, Govt. of Bihar, Patna
3. The Director, Secondary Education, Human Resources
Development Department, Govt. of Bihar, Patna
4. The Regional Deputy Director of Education, Darbhanga
5. The District Education Officer, Darbhanga
6. The Headmaster, High School, Kusheshwar Asthan,
Darbhanga
... Respondents-Appellants
Versus
ASHOK KUMAR JHA, son of Late Laxmi Kant Jha, resident of
village Makranda, P.S. Manigachhi, District Darbhanga, at
present posted as Clerk in High School, Kusheshwar Asthan,
Darbhanga
... Petitioner- Respondent.
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2. 30.4.2010I.A.No. 4258/2010 This is an application for condonation of delay of 346 days in preferring the appeal.
We have heard Mr. Ritesh Kumar, learned counsel for the appellants and Mr. Rajani Kant Mishra, learned counsel for the contesting respondent, who was counsel for the writ petitioner. Regard being had to the assertions made the delay in filing the appeal is condoned.
Interlocutory application stands disposed of. 2 L.P.A.No. 800 of 2010 As we have condoned the delay we are inclined to take up the appeal for admission.
Admit.
On consent of learned counsel for the parties it is finally heard.
It is submitted at the Bar that present case is covered by the decision rendered in L.P.A.No. 1492 of 2009 disposed of on 6.4.2010.
The present appeal is disposed of in terms of the order passed in L.P.A.No. 1492 of 2009. There shall be no order as to costs.
(Dipak Misra,C.J.) (Mihir Kumar Jha,J.) Surendra/