- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) This appeal by special leave arises from the order of the division bench of the Patna High court made on 24/11/1994 in LPA No. 35 of 1991 and the order of the learned Single Judge made on 26/2/1991 in CWJC No. 1111 of 1989.;