BIHAR STATE NON-GAZETTED Vs. STATE OF BIHAR

JUDGEMENT

(1.) AFTER having heard learned Counsels appearing for the parties and considering the facts and circumstances, as well as, the relevant proposition of law and the case relied on by learned Counsel for the appellants, we are of the opinion, that the appeal is meritless and deserves to be dismissed at the threshold on the following grounds. Therefore, let there be a few material relevant facts with a view to examine the merits of the issue involved in this Letters Patent Appeal under Clause 10 of the Letters Patent against the order of the learned Single Judge dated 23.8.2005 in C.W.J.C. No. 11776 of 2004:

(2.) THE main contention of learned Counsel for the appellants Mr. Siya Ram Shahi has been that:

(3.) IN this view of the situation, we find all the points raised in this appeal are meritless and this appeal deserves to be dismissed.