RAVINDRA PRASAD YADAV SON OF LATE ARMAN YADAV RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY GOVT. OF BIHAR

JUDGEMENT

(1.) Both the Letters Patent Appeals have been filed by the appellants against the common judgment and By common judgment three writ petitions involving the identical issue were dismissed but only two appeals have been filed whereas no appeal was preferred in and as such the judgment of the writ Court in has attained finality. Since the question of fact and law involved in both the cases are identical and the Writ Court dismissed the writ petitions by common judgment and order dated 17.6. 2014, the