MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 9/12/2019 passed by the High Court of Judicature at Patna in Civil Writ Jurisdiction Case No. 8384/2018, by which, the Division Bench of the High Court has disposed of the said writ petition by way of public interest litigation, the original writ petitioner has preferred the present appeal.

(3.) That the appellant herein filed the writ petition by way of public interest litigation before the High Court for the following reliefs: -