- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 26.2.2008 passed by the Division Bench of the High Court of Judicature at Patna in Letters Patent Appeal (L.P.A.) No.158 of 2008.
(3.) L.P.A. No. 158 of 2008 was filed against an interim order passed by the learned Single Judge of the Patna High Court in writ petition C.W.J.C. No.427 of 2007. The Division Bench of the High Court while disposing of the aforesaid LPA against the interim order, also dismissed the main writ petition (C.W.J.C. No.427/2007) which was pending before the learned Single Judge.;