BINOD KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) WE perused the report submitted by the Joint Registrar (Establishment) dated 26th July, 2008. In his report the Joint Registrar (Establishment) has reported that the appeal is barred by 283 days. Reliance is placed on Chapter IIIA, Part II, Rule 7 of the Patna High Court Rules. Rule 7 reads thus :

(2.) IT appears that the Joint Registrar (Establishment) without perusing the previous decision of this Court in Smt. Shubha Sinha Vs. Veer Kunwar Singh University and Others [2008 (1) PLJR, 576] has made the report. We are afraid, he is not aware of the recent decision of this Court in the case of Smt. Shubha Sinha. In paragraphs 3 and 4 of the report, the Division Bench observed thus :

(3.) REQUISITE process fees, notice and registered cover with A/D shall be supplied within one week from today, failing which the appeal shall stand dismissed without further reference to the Bench.