SUNIL BARAN CHATTERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the intra-court appeals pertain to common order passed by the learned Single Judge in W.P.(S) No. 4196 of 2015.

(2.) L.P.A. No. 161 of 2018 has been filed by the writ petitioner while L.P.A. No. 282 of 2018 has been filed by the respondent State of Jharkhand.

(3.) It also requires to clarify herein that L.P.A. No. 161 of 2018, preferred by the writ petitioner, is within the time but the L.P.A. No. 282 of 2018 preferred by the State of Jharkhand is beyond the period of limitation of 30 days, wherein one interlocutory application has been filed being I.A. No.4711 of 2018 for condoning the delay and, therefore, this Court thought it proper to first deal with the interlocutory application which has been pressed by the learned counsel appearing for the appellant State.