HARIDWAR PANDEY ADVOCATE Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application under Article 226 and 227 of the Constitution of India has been filed by the Petitioner who happens to be an advocate of this Court appearing in person.

(2.) Petitioner before joining the Bar was in the Service of State Government and is facing trial vide Special Case No. 158 of 1983 arising out of Vigilance Case No. 37(4)78 pending in the Court of Special Judge, Vigilance - I, Bihar, Patna.

(3.) The relevant extract of the prayer in this writ application, as also in written argument filed on 23.03.2011 is quoted below: