RANJAN KR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) AS common impugned order dated 30th August, 1999 is under challenge and the matter stands decided by the Court 's decision in C.W.J.C. No. 11854/99 (Nikhil Kumar Jha and others vs. State of Bihar and ors. and analogous cases) disposed of on 28th February, 2000, it is not necessary to discuss all the facts.

(3.) FOLLOWING the decision in the case of Nikhil Kumar Jha and ors. (supra), I also set aside the impugned order dated 30th August, 1990 and the consequential orders so far as it relates to the petitioners.