ANJUM ARA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appeal is taken up for hearing.

(2.) The present appeal challenges the judgment and order dtd. 28/11/2022 passed by the Division Bench of the High Court of Judicature at Patna in Letters Patent Appeal (LPA) No. 1853 of 2016 in Civil Writ Jurisdiction Case (CWJC) No. 17585 of 2015, thereby dismissing the appeal filed by the present appellant.

(3.) The facts, in brief, giving rise to the present appeal are as under: