STATE OF BIHAR Vs. SAROJ VERMA

JUDGEMENT

(1.) Having heard learned counsel for the parties on the question of limitation, the delay in filing the revision petition is condoned.

(2.) The revision petition has been filed against the order dated 21.7.2003 passed by the District Judge, Bettiah in Title Appeal No. 4 of 2003, whereby the appeal has been dismissed on the ground of limitation.

(3.) The plaintiff-opposite party filed title suit No. 111 of 1998 before the Munsif court, Bettiah for declaration that the notification No. 460(3) dated 30-5-1998, the order of voluntary retirement, is illegal, mala fide and without jurisdiction and cannot be implemented by the defendants-petitioners against her.