MEENA MADHURI DEVI 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. Chhote Lal Mishra, learned counsel for the petitioner; Mr. Anjani Kumar, learned AAG 4 for the State; and Mr. S M Ehtesham, learned counsel for the Accountant General.

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