STATE OF BIHAR Vs. VINOD KUMAR SINGH

JUDGEMENT

(1.) THE present appeal and LPA No. 975/2006, have been filed by the State of Bihar and the University respectively challenging the same order dated 18.10.2006 passed by the learned Single Judge in CWJC No. 3736/2006.

(2.) THIS appeal has been posted today on being referred to by D.B. -II. This appeal was directed to be listed alongwith LPA No. 975/2006 vide the order dated 2.3.2007, whereas vide the order dated 4.4.2007, the aforesaid LPA No. 975/2006 was directed to be listed after disposal of MJC No. 273 of 2007, which has been filed for implementation of the order dated 18.10.2006, passed the learned Single Judge in CWJC No. 3736/2006. We are of the opinion that if the appeal is to await till the disposal of the contempt application, and especially when both the appeal and the contempt application arise out of the one and the same order passed by the learned Single Judge, the matter would be apropos of putting the horse behind the cart and, thus, it is expedient that the appeals should be heard and decided on merits.

(3.) LET both these appeals (LPA Nos. 904/2006 & 975/2006) be posted together for hearing before the appropriate Bench.