State of Jharkhand and Another vs Smt. Alice Purti and Others

A writ petition CWJC No. 2162 of 1999 (R) was preferred In respondent, Smt. Alice Purty lor payment of leave encashment and other dues. It was allowed by the learned single Judge vide judgment dated 20th August, 2002. The present appeal has been preferred by the appellant-State of Jharkhand against the aforesaid judgment after delay of 557 days, which was condoned being satisfied with the ground shown in the petition (IA No. 1300/04).

In the meantime, the appellant-State of Jharkhand filed Civil Review No. 81 of 2002 for reviewing the aforesaid judgment dated 20th August, 2002 passed in C.W.J.C. No. 2162 of 1999 (R). which was also dismissed by a detailed judgment dated 19th March. 2004. L.P.A. No. 295 of 2004 was preferred against the judgment passed in review. A Division Bench of this Court by its order dated 6th January. 2006 dismissed the appeal.

In fact, the Letters Patent Appeal against the order passed in review was preferred earlier and much later present Letters Patent Appeal against the order passed in C.W.J.C. No. 2162 of 1999 (R) was preferred. The Letters Patent Appeal against the order passed in Civil Review No. 81 of 2002 having been dismissed and thereby the order passed by the learned single Judge having reached finality and being binding between the parties, now no relief can be granted to the appellant-State of Jharkhand in the 2nd Letters Patent Appeal, which is, accordingly, dismissed.