UPENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THIS matter was heard yesterday. As the record refers to another petition (CWJC No. 7939 of 2000), the court sought the record of the other petition also and that has joined the record of the present letters patent appeal as also the writ petition (CWJC No. 10453 of 2001) out of which it arises.

(3.) FOR the facts noticed by the court, the petitioner -appellant made a statement in paragraph -20 of the writ petition to prejudice the court that one Manoj Kumar had not cleared the accounts examination. In paragraphs 25 & 28 of the counter affidavit of the State record for record statement has been made that Manoj Kumar has cleared the accounts examination. Thus, the statement made by the petitioner -appellant in the writ petition is a false statement.