THE STATE OF BIHAR, THROUGH THE CHIEF SECRETARY GOVERNMENT OF BIHAR, PATNA Vs. AJAY KUMAR S/O LATE SHIV NANDAN PRASAD SAH R/O MOH PURAB SARAI, P.S.MUNGER, DISTT

JUDGEMENT

(1.) Inspite of notices including notice being published in newspapers, the sole respondent has chosen not to appear.

(2.) We have heard learned counsel for the State. Delay in filing the appeal is condoned.

(3.) We have heard the learned counsel for the State on the merits of the appeal. In our view, the appeal has to be allowed.