STATE OF BIHAR Vs. MADHURIMA SINGH

JUDGEMENT

(1.) THE appeal was preferred by the State against the order & Akhilesh Chandra,J dated 13th February 2008 passed by the learned single Judge in C.W.J.C.No. 11320 of 2006 questioning the benefit given to the writ petitioner (Respondent No.1 herein) who married Manoj Kumar who subsequently died.

(2.) IT was submitted through counter affidavit that the 1st wife consented her husband for his 2nd marriage with another lady, had as she was issueless. The learned single Judge having heard the matter and having examined rule 23 of the Bihar Government Servant Conduct Rules, 1976 set aside the order of punishment and allowed the writ petition by giving cogent reason. Aggrieved by the said order, the present appeal has been preferred by the State.