BALESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner and the State.

(2.) IN view of order this Court intends to pass, it is not necessary to hear the 7th Respondent, Dr. Gopal Mishra at this stage.

(3.) GRIEVANCE has been made that no departmental proceeding has been initiated though the order was issued about ten months ' back on 12th August, 1999.