SATYENDRA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ambarnath Banerjee, learned counsel for the appellant and learned G.R 5 for the State.

(2.) This Letters Patent Appeal is directed against the order dated 7.9.2006 passed by the learned Single Judge of this court in C.W.J.C. No. 4037 of 2006.

(3.) It appears that the matter had travelled to this court in its writ jurisdiction twice. This court, at the initial stage, disposed of the writ application asking the authorities to give ample opportunity to the delinquent appellant, pursuant to which, notices were issued to the appellant to put forth his defence and when it was not done, the same notice was published in the newspaper, still then the delinquent evaded to file any reply. The matter, thereafter, was concluded and the order of dismissal was passed against him. The departmental appeal filed by the appellant, however, was also dismissed. The writ application in question thereafter was filed, which was disposed of by the order impugned.