RAMESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) TODAY , a mention slip was tendered and a mention was made upon it that in lieu of the present petition, that is, C.W.J.C. No. 5017 of 2000 another petition may permitted to be replaced. The request on the face of it appears innocent and innocuous. An earlier writ petition registered as C.W.J.C. No. 5017 of 2000; Rameshwar Prasad Singh and other vs. The State of Bihar and others, is pending for consideration. This petition was filed during the summer vacation, on 6 June 2000. In this case the petitioners are : 1. Rajesh Kumar Thakur, 2. Anwar Hussain, 3. Rakesh Kumar Kanadia, 4. Manoj Kumar Sinha, 5. Rameshwar Prasad Singh and 6. Mithilesh Kumar Kalind.

(2.) PERHAPS this petition was taking its time to move up in its turn. This is only logical, that matters should be listed in their turn.

(3.) THE second petition, registered as CWJC No. 9713 of 2000. (Rajesh Kumar Thakur and ors. vs. The State of Bihar and Ors.) is coming up before an Hon 'ble Judge, tomorrow. In second petition CWJC No. 9713 of 2000; (Rajesh Kumar Thakur and ors. vs. The State of Bihar and ors.) the petitioners are shown in the left column and those of the first petition in the right hand column, as below :