NAWAL KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondents.

(2.) The instant appeal has been preferred by the appellants against the judgment dtd. 5/8/2024 passed in CWJC no.13405 of 2021 whereby the learned Single Judge taking note of the fact that the two retired District Judges namely Nawal Kishore Singh (appellant in LPA no.840 of 2024) and Paras Nath Roy, both continued to discharge function as Ombudsman, in exercise of powers under Article 226 of the Constitution of India, restrained both from functioning as Ombudsman and proceeded to appoint Hon'ble Shailesh Kumar Sinha, J (retired) as Ombudsman with the observation that the new Ombudsman will decide all the complaints made against the office bearers of the Bihar Cricket Association ('BCA' in short) in accordance with the bylaws of the BCA and he will also examine the complaints and decide the same in accordance with the rules and regulations of the BCA.

(3.) It is against this judgment dtd. 5/8/2024 that both Nawal Kishore Singh and the BCA through its Secretary, Ziaul Arefin have preferred the instant appeals.