RAMLIL PASWAN, S/O LATE PALAT PASWAN, TRAINED GRADUATE TEACHER, MIDDLE SCHOOL, PURUSHOTTAMPUR, BLOCK MORWA, DISTRICT SAMASTIPUR Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) Re.: Interlocutory Application No. 7272 of 2015.

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.

(3.) In the present Letters Patent Appeal, the challenge is limited to the part of the order passed by the Learned Single Bench of this Court on 22.04.2015 in CWJC No. 2339 of 2008, where under the learned Single Bench has observed thus: