SUDHIR KUMAR THAKUR Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) As all these writ petitions involve common issues of facts and law, hence they have been taken up together for hearing and disposal on merits.

(2.) Upon perusal of the records of the proceeding it is to be found that although C.W.J.C. No. 13769 of 2004 and C.W.J.C. No. 15767 of 2004 were admitted for hearing vide order dated 9.10.2006 recorded in C.W.J.C. No. 13769 of 2004 but C.W.J.C. No. 1608 of 2004 being heard by a learned Single Judge of this Court, although was referred to the Division Bench under the order dated 26.11.2007 in view of the commonness of the issues raised in the three writ petitions but no orders admitting the same for hearing has been passed. In the aforesaid circumstances, C.W.J.C. No. 1608 of 2004 is admitted for hearing and has been taken up along with other connected writ petitions. As all the contesting parties to the proceedings have appeared and have filed their respective affidavits, no fresh notice needs to be issued.

(3.) For the sake of convenience, We shall be referring to the facts exposit from C.W.J.C. No. 1608 of 2004 and Annexures appended thereto unless specified with specific reference to the other writ petitions.