GEETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This group of matters raise a common issue in similar set of facts and are decided by this common judgment.

(2.) Letters Patent Appeal No.377 of 2006 is preferred by the writ petitioner under clause 10 of the Letters Patent against the order dated 11th September 2003 made by the learned Single Judge in CWJC No. 4226 of 2000. In view of the judgments of the Division Bench of this Court in the matters of Sona Devi vs. State of Bihar,1998 1 PLJR 668 and State of Bihar vs. Arya Devi, 2001 2 PLJR 212, the Division Bench under its order dated 3rd April 2007 directed the Appeal to be heard by a Full Bench.

(3.) The above Writ Petitions have been ordered to be heard with the Letters Patent Appeal No.377 of 2006.