RITESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two writ applications being connected with each other, have been taken up for consideration together and are being disposed of by this common judgment. The result of CWJC No.11609 of 2022 would guide the outcome of CWJC No.7070 of 2023.

(2.) In course of submissions, learned counsel for the parties have relied upon the pleadings available on the record in CWJC No.11609 of 2022, hence, this Court would briefly refer the relevant facts and the parties position from the said record hereunder.

(3.) The petitioner has questioned the order dtd. 28/4/2022 passed by Hon'ble Chairperson (Judicial), the State Appellate Authority in Appeal No.359 of 2019 (Angad Kumar Arzoo Vs. the State of Bihar and Ors.). The impugned order is Annexure- '15' to the writ application. This petitioner was respondent no.9 in the appeal preferred by the respondent no.7. The respondent no.7 in the instant case is the writ petitioner in CWJC No.7070 of 2023.