JAGANNATH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Seeking exception to an order dated 19.12.2016 passed by the Writ Court in CWJC No. 13583 of 2012, this appeal has been filed under Clause 10 of the Letters Patent.

(2.) Learned counsel for the State Government raises a preliminary objection with regard to maintainability of this appeal on the ground that the Writ Petition was withdrawn by learned counsel representing the petitioner with leave to ventilate the grievance after Cr. Appeal No. 362 of 2007 (DB) pending before this Court is decided and having withdrawn the Writ Petition the petitioner cannot be permitted to file this appeal.

(3.) We will deal with this issue separately but before that we would like to bring on record certain facts which are relevant for deciding the various Issues involved in the matter.