THE RAJENDRA AGRICULTURE UNIVERSITY Vs. SUBHASH CHANDRA

JUDGEMENT

(1.) For the reasons indicated in I.A. No. 7879 of 2012, the delay in filing L.P.A. No. 1873 of 2012 is condoned.

(2.) I.A. No. 7879 of 2012 is, accordingly, allowed.

(3.) These two intra-court appeals, one by Rajendra Agriculture University and other by the State of Bihar are against the judgment and order dated 06.12.2010, passed by learned Single Judge of this Court in C.W.J.C. No. 14742 of 2005 (Subhash Chandra and another Vs. The State of Bihar and others).