SHIV CHANDRA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Interlocutory Application No. 101 of 2011:

(2.) Interlocutory Application stands disposed of.

(3.) We may at the outset record that an intervener may, with permission of the Court, contest the proceeding filed before this Court. However, the only right of the intervener is that of hearing in opposition, if permitted. The intervener has no right to relief in the proceeding; nor the intervener has a right to prefer appeal. In the present case, although the appellant had, pending C.W.J.C. No.16552 of 2009, filed Interlocutory Application No.8154 of 2010 for permission to intervene in the proceeding, the said application was not allowed. Thus, the appellant had not been given permission to contest the proceeding before the learned single Judge. We are, therefore, of the opinion that the present Appeal by the intervener is not maintainable. We may also note that the respondent State Government has not challenged the impugned judgment and order in appeal.