UPENDRA KUMAR RAY S/O MOHAN LAL RAI, R/O VILLAGE Vs. THE STATE OF BIHAR, THROUGH ITS CHIEF SECRETARY, SRI NAVIN KUMAR, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order dated 27.08.2014 passed by learned Single Judge in a contempt petition filed by the appellant alleging violation of the order dated 07.02.2012 passed in CWJC No. 2169 of 2012 (Upendra Kumar Rai Vs. The State of Bihar and Ors) .

(3.) The learned single judge has found that there is a delay in compliance of the order and for such delay cost of Rs. 10,000.00 has been imposed.