JAI NARAYAN PD SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE letters patent appeal has been filed against the order of 4 August, 2003 on CWJC No. 4127 of 2003 : Jai Narayan Pd. Sah vs. The State of Bihar & Ors.

(2.) THE contention of the appellant is that notwithstanding that the notice in which a departmental proceeding was to be taken out against him (31.1.1998) and a final had been passed (6.7.1999) and thereafter an appellate order was passed (26.3.2003), all have been quashed and yet the success on his petition has given him no relief.

(3.) WHAT aggrieves the appellant is reproduced below :