STATE OF BIHAR Vs. NAGENDRA PRASAD SINHA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The reason for preferring the present Letters Patent Appeal against the order dated 25.03.2014 passed in C.W.J.C. No. 10147 of 2013 is neither being appreciated nor being understood despite a detailed hearing, which has been given to the counsel for the State over a period of two days.

(3.) Bhojpuri Academy, established by the State of Bihar, is 'State' under Art. 12 of the Constitution of India as it is not only under the direct but even pervasive control of the State of Bihar as has been held to be so in the case of Pradeep Kumar Biswas Vs. Indian Institute of Chemical Biology and Others, reported in (2002) 5 SCC 111.