STATE OF BIHAR Vs. HARENDRA MISHRA

JUDGEMENT

(1.) The State of Bihar is seeking review of an order dtd. 23/1/2018, passed in LPA No. 1047 of 2017 (arising out of CWJC NO. 384 of 2017), whereby the said appeal, under the Letters Patent of this Court, preferred by the State of Bihar, came to be dismissed. The order of the Co-ordinate Bench under review reads as under:-

(2.) We have heard Mr. P. K. Shahi, learned Advocate General of Bihar for the State assisted by Ms. Binita Singh and Mr. Mayashankar Mishra, learned counsel for the opposite parties.

(3.) Before noticing the grounds taken in the present review application, we deem it proper to notice the undisputed foundational facts of the case. For the benefit of clarity in the present judgment and order, we have described the opposite parties in the present review application as 'the writ petitioners".