STATE OF BIHAR Vs. MANOJ KUMAR RANJAN

JUDGEMENT

(1.) I.A. No. 2 of 2019 Having heard learned Counsel for the parties, we are satisfied that the delay has been sufficiently explained. The delay condonation application is allowed. The appeal shall be treated to be within time.

(2.) L.P.A. No. 371 of 2019 Heard learned counsel for the appellant State of Bihar Shri P.K. Verma, learned A.A.G., and Shri Rupak Kumar, learned counsel for the respondent-petitioner.

(3.) The contention raised on behalf of the appellant is that the learned Single Judge has overlooked the evidence on record and has erroneously arrived at the conclusion that the enquiry proceedings are vitiated for want of evidence and oral enquiry.