STATE OF BIHAR Vs. SUSHMITA KIRAN

JUDGEMENT

(1.) The appellants State has assailed the order of learned Single Judge dtd. 21/1/2021 passed in CWJC No. 8973 of 2019. There is a delay of about 305/268 days insofar as filing LPA. The learned Single Judge has quashed the order of termination of the contesting respondents on the sole ground that before termination they have not been heard in the matter. Such termination is on account of certain alleged misdeeds stated to have been committed by the contesting respondents.

(2.) Having regard to the fact that termination order has been set aside on technicality. It is a case for condonation of delay in filing LPA. Therefore, delay of about 305/268 days stands condoned.

(3.) Accordingly, I.A No. 01 of 2022 is allowed.