ADITYA NATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) After having heard and considering the facts, the delay in filing the appeal, as prayed for, is condoned.

(2.) The challenge in this Letters Patent Appeal is directed against the order of the learned Singh Judge passed on 27.4.2005 in CWJC Nos. 8386 of 2001 and 10277 of 2001 whereby the claim of the appellant, being original petitioner in CWJC No. 8386 of 2001 for, appointment as munsif in the Judicial services of the State of Bihar came to be turned down on various reasons.

(3.) We have given our anxious thoughts and considered thread bare the contents and the colour of the impugned judgment of the learned Single Judge as well as the relevant provisions of law, latest pronouncements on the point in issue and we find that the alleged claim based on the allegation of non-appointment of the munsifs of the Judicial service in the State of Bihar is rightly adjudicated upon by the learned Single Judge. Not only it is founded by the reasons but also supported by the provisions of law.