SIYARAM ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned Counsel appearing for the Accountant General, Bihar, Patna, submits that Accountant General is neither a necessary party nor a proper party in this case and, therefore, he should be deleted from the array of Respondents.

(2.) After hearing learned Counsel for the parties, this Court is satisfied that the Accountant General is not a necessary party in this case.

(3.) Let the name of Accountant General, Bihar be treated as expunged from the cause title.