KRISHNA KUMAR ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner in this Public Interest Litigation, as he claims, desires that certain enquiries be set up on whatever according to him, are irregularities within the Department of Agriculture.

(2.) IN this petition the petitioner has arrayed the Chief Secretary, Finance Secretary, Agriculture Secretary, Director Agriculture, District Magistrate, Muzaffarpur, as party respondents, as well as three named respondents.

(3.) In the circumstances, this Court is laying this petition to rest as the situation is not that the petitioner is without remedy provided under the Constitution.