STATE OF BIHAR Vs. PROF DR AMARNATH SINGH

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) All these Letters Patent Appeals are directed against order dated 14.2.2002 passed in CWJC Nos. 12449, 12581, 14141, ,12725, 13543, 15786 of 2001 and 310 of 2002 by a learned Single Judge of this Court.

(3.) Before noticing the submissions of learned counsel for the parties it would be necessary to notice certain facts giving rise to the writ applications and Letters Patent Appeals.