SIDH NATH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) AS the case required to be determined by the respondents at first instance, it is being disposed of at this stage.

(3.) COUNSEL for the State made preliminary objection relating to delay in filing the writ petition. It was submitted that the petitioner retired from service on 31.5.1988 and has preferred this writ petition in 2000.