DHRUB NARAYAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Nityanand Mishra, learned counsel for the petitioner; Mr. Anuj Kumar, learned AC to GP 24 for the State and Mr. Vivek Anand Kumar, learned counsel for the Accountant General.

(3.) The petitioner has moved the Court for the following reliefs: