DAYANAND SINGH Vs. GOVERNMENT OF BIHAR

JUDGEMENT

(1.) By this writ petition, the petitioner has prayed for following reliefs:

(2.) In course of hearing a fundamental question raised for consideration is whether there has been effective consultation with the High Court by the State Government.

(3.) On the last occasion Mr. P.K. Shahi, learned Advocate General prayed for some time to obtain instructions from the competent authorities of the State. At that juncture, Mr. Chitranjan Sinha, learned Senior Counsel being instructed by Mr. Amish Kumar, for the High Court, did not object to the same.