GHUGHALOO RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) IT is stated that the case of the. petitioner is squarely covered by the decision pf this Court in the case of Devendra Kumar Mishra v. The State of Bihar and Ors. reported in 1999(3) PLJR 700. a photo copy whereof has been annexed as Annexure-7. Learned Counsel for the petitioner thus wants the matter to be disposed of in terms of the general direction, of this Court given in the case of Most. Rukmini Devi v. The State of Bihar reported in 1996 (2) PLJR 349.

(2.) ACCORDINGLY, as prayed, the writ petition is disposed of in terms of the said general direction. The petitioner may file his claim in detail before the authority concerned along with a copy of this order and the aforementioned general direction of this Court which shall be considered and disposed of by the said authority strictly in terms thereof and within the time fixed therein.