LAWS(PAT)-2003-8-69

LIPIKA MUKHERJEE Vs. STATE OF BIHAR

Decided On August 04, 2003
Lipika Mukherjee Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) THE delay in filing the appeal is condoned.

(2.) THIS letters patent appeal is against the order dated 1 May, 2003. on CWJC. Nos. 10944, 2833 of 2001 and CWJC. No. 781 of 2002: Shankar Prasad @ Shankar Prasad Goswami & Ors., Lipika Mukherjee and Ambika Paswan & Ors. vs. The State of Bihar & Ors.

(3.) THE learned Judge has declined to interfere on the writ petitions. The learned judge has also observed that there was no semblance of any modality which inspires confidence in the manner in which the appointments had been made. He has also observed that there was, in fact, no advertisement inviting incumbents to apply and thereafter any selection.