BIPIN KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THE petitioner claims that on account of certain illness, he had to proceed on leave submitting a leave application as the urgency prevented him from awaiting approval. His application for leave being sanctioned post facto was duly forwarded on 6.11.2006.

(3.) THE manner in which his appeal has been disposed without any discussion much less consideration on merits disappoints this Court.