Sanjay Kumar vs State Of Bihar And Ors

The instant Letters Patent Appeal has been filed against the judgment dated 26th of June, 2018 passed by a learned Single Judge of this Court in

C.W.J.C. No. 1240 of 2018, titled as Sanjay Kumar Vs. The State of Bihar & Ors. On 29th of January, 2021, we had passed the following order:

“Sri Manish Dhari Singh, learned counsel for the respondents, submits that the present appeal has become infructuous inasmuch as the impugned

order stands complied with. Disciplinary proceedings stands concluded and action taken against the delinquent officer.

As such, the officer has to challenge the said order by way of another proceeding.

Despite repeated calls, none appears on behalf of the appellant.

In the interest of justice, we adjourn the matter.

List on 04.02.2021 in the category of “Order Mattersâ€​.

Even today, despite repeated calls, none has entered appearance on behalf of the appellant.

As such, we close the present proceedings, for we find the appeal to have become infructuous.

The instant Letters Patent Appeal stands disposed of reserving liberty to the appellant to take recourse to such alternative remedies as are available

under law, including reviving the preset appeal, if the need so arises.

Interlocutory Application(s), if any, shall stand disposed of.