THE CHAIRMAN Vs. ISHWAR CHANDRA SHARMA AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 05.01.2018 passed by the learned Single Judge passed in C.W.J.C. No. 2767 of 2011, the original respondent Nos. 4 to 7 have preferred the present Letters Patent Appeal under Clause 10 of the Letters Patent.

(2.) The facts leading to the present Letters Patent Appeal, in nutshell, are as under;

(3.) Feeling aggrieved and dissatisfied with the judgment and order passed by the learned Single Judge, the original respondent No.4, The Chairman, Bihar State Construction Corporation Ltd. and others have preferred the present Letters Patent Appeal.