RAMJEE PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Mr. Akashdeep, Advocate is permitted to file fresh Vakalatnama as the earlier counsel is stated to have withdrawn from the legal profession.

(2.) Heard learned Counsel for the petitioner and learned Counsel for the State.

(3.) Private respondent Nos. 7 and 8 were directed to be deleted at the request of the petitioner by order of this Court on 3.5.1996. Private respondent Nos. 4 to 6 and 9 to 19 have been duly served but have not entered appearance. On 8.12.1995, this Court had ordered that any promotions in the meantime shall remain subject to the result of the writ petition. Learned Counsel for the petitioner submits that he has instruction to state that during the pendency of the writ application, the petitioner and the private respondents have all superannuated.