CHANDRESHWAR KR. SINGH, SON OF LATE NANDU PD. SINGH, RESIDENT OF VILLAGE SRI TALA, P.S. NAWADA ARA, DISTRICT BHOJPUR AT PRESENT POSTED AT CIRCLE OFFICER, BAKHTIYARPUR, DISTRICT PATNA, BIHAR Vs. RATAN PRAKASH SINGH, SON OF LATE SHRIDHAR PRASAD SINGH, RESIDENT OF VILLAGE

JUDGEMENT

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

(2.) The present Letters Patent Appeal is directed against an order passed by the learned Single Judge on 4th of July, 2016 in MJC No. 2216 of 2016 whereby the District Magistrate was directed to recommend to put the Circle Officer under suspension and the Competent Authority of the Revenue and Land Reforms to ensure completion of the departmental proceeding against him within three months.

(3.) Learned counsel for the appellant contends that the writ application filed by the writ applicant, respondent no. 1 herein, was decided on 25th of May, 2016 in CWJC No. 6374 of 2016 when the following orders were passed:-