BIMAL CHANDRA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re: C.W.J.C. No. 7250 of 2015

(2.) We have heard Shri Subodh Kumar Jha, learned counsel for the petitioner and the learned counsel for the State.

(3.) Dr. K.P. Ramaiah who is the author of the impugned judgment dated 24th February, 2015 was impleaded by name as Respondent No. 21 vide order dated 08.02.2019 and notices were issued to him. Similarly, notices were issued to the Private Respondents No. 4 to 20 by the same order to show cause as to why the writ petition be not heard and be disposed of at the time of admission itself. From the order dated 1st of April, 2019 we find that the Vakalatnama was filed on behalf of Respondent No. 4, Respondents No. 6 to 12, 14 to 16, 18 to 19 and also on behalf of the newly impleaded Respondent No. 21. The case was directed to come up on 22nd April, 2019 awaiting service of notice on Respondents No. 5, 13, 17 and 20. The office-note dated 19th April, 2019 records that the notice to Respondent No. 5 was received by his son while that of Respondent No. 17 was received by his wife, Respondent No. 13 was not met while Respondent No. 20 is reported to have expired as per the Process Server report.