PREM NATH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) This appeal had been entertained by us in order to satisfy ourselves about the status of any application having been moved by the appellants for their empanelment or the existence of their names in any empanelment either in the year 2001 or in 2006. To that effect we passed the following order on 7th January, 2019:

(3.) The aforesaid enquiry was necessary as the impugned judgement of the learned Single Judge has been assailed primarily on the ground that the learned Single Judge has not taken notice of the contents of paragraph 16 of the writ petition where the appellants had staked their claim that the appellants/petitioners had applied.