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Judgment
3 paragraphs · 145 wordsLeave granted.
This Appeal by special leave arises from the order of the Division Bench of High Court of Patna, made on 11.3.96 in C.W.J.C. No. 1617/96 [reported in 1996 (1) PLJR 561]. It relates to "vague remarks made against the Appellant. As has been stated by the Division Bench, "It appears that the Appellant was under cloud in the matter of appointment of Sub-inspector of Police" it is an admitted position that no notice was issued nor was he made a party before such an observation was made. Under these circumstances, the High Court was not justified in making such vague remarks without substantiating the same; that too without notice and an opportunity of controverting and hearing to the Appellant. Accordingly the remarks made by the High Court stands set aside.
The appeal is allowed to that extent only. No costs.