PRABHA KUMARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Bishnu Kant Dubey, learned counsel for the appellant, Mr. Arvind Kumar, learned counsel for the State and Mr. Tara Nath Jha, learned counsel for respondent No. 12.

(2.) This Court on 22.1.2010 had passed the following order:

(3.) Thereafter the matter was adjourned to 16th February, 2010 and on that date the District Magistrate, Rohtas at Sasaram was directed to depute an officer with records. In pursuance of the aforesaid order Mr. Ramesh Kumar Ojha, District Programme Officer is present. A counter affidavit has been filed by the State. A return has also been filed by the private respondent no. 12.